Patna High Court - Orders
Rajesh Agarwal @ Rajesh Chandra Agarwal ... vs The State Of Bihar on 22 June, 2012
Author: Shivaji Pandey
Bench: Shivaji Pandey
Patna High Court Cr.Misc. No.9201 of 2011 (2) dt.22-06-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.9201 of 2011
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Rajesh Agarwal @ Rajesh Chandra Agarwal And Anr.
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 22-06-2012The counsel for the petitioners is directed to implead the Block Supply Officer, Lakhisarai as opposite party No. 2 to this case.
In this case, petitioners are challenging the order of cognizance dated 14.2.2011 passed in Lakhisarai P.S. Case No. 486 of 2010 for offences under section 7 of the E.C. Act.
The counsel for the petitioners submits that petitioners are not P.D.S. dealer so section 7 of the E.C.Act will not be applicable in the case.
Issue notice to opposite party No. 2 under both modes i.e. ordinary process and registered cover with A/D for which requisites etc. must be filed within two weeks, failing which this application as against him shall stand rejected without further reference to a Bench.
(Shivaji Pandey, J) Mahesh/-