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[Cites 0, Cited by 0] [Section 145(2)] [Section 145] [Entire Act]

State of Assam - Subsection

Section 145(2)(b) in Instructions Relating to Liquor

(b)In cases in which the employment of an officer to prosecute is considered necessary by the Deputy Commissioner or Superintendent of Excise/Sub-divisional Officer or in his absence by the senior officer n charge of his office, when the case is of such importance or intricacy that it is considered necessary to engage a pleader. In such cases the Government pleader or Public Prosecutor should ordinarily be engaged. The District Magistrate may, however, engage a private practitioner. The cases in which the Court police or a pleader appears, the Superintendent of Excise or an Excise Officer not below the rank of Sub-Inspector should, according to the circumstances of each case, invariably attend the Court on the days of hearing with a view to assist the prosecuting officer and to press, where necessary, for inflicting deterrent punishment on the accused when he is convicted.