Patna High Court - Orders
Ajit Thomas vs State Of Bihar & Anr on 24 September, 2018
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.59538 of 2018
Arising Out of PS.Case No. -1 Year- 1999 Thana -GOVERNM ENT OFFICIAL COM P. District-
PATNA
======================================================
Mohnish Varma, the nominee, Marico Industries Limited, through
Authorized Signatory, Marico Limited [erstwhile Marico Industries
Limited] having its registered office at 7 th Floor, Grand Palladian, 175, CST
Road, P.S.-Santacruz Kalina, Santacruz (East), Mumbai-400098.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. A. K. Singh, Food Inspector, Patna.
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.59540 of 2018
Arising Out of PS.Case No. -2 Year- 1999 Thana -GOVERNM ENT OFFICIAL COM P. District-
PATNA
======================================================
Mohnish Varma, the nominee, Marico Industries Limited, through
Authorized Signatory Manish Kumar, Marico Limited [erstwhile Marico
Industries Limited] having its registered office at 7 th Floor, Grand Palladian,
175, CST Road, P.S.-Santacruz Kalina, Santacruz (East), Mumbai-400098.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. A. K. Singh, Food Inspector, Patna.
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.59543 of 2018
Arising Out of PS.Case No. -52 Year- 2003 Thana -GOVERNM ENT OFFICIAL COM P. District-
PATNA
======================================================
Ajit Thomas, the nominee, Marico Industries Limited, through Authorized
Signatory Manish Kumar, Marico Limited [erstwhile Marico Industries
Limited] having its registered office at 7 th Floor, Grand Palladian, 175, CST
Road, P.S.-Santacruz Kalina, Santacruz (East), Mumbai-400098
.... .... Petitioner/s
Versus
1. The State of Bihar
2. S.P. Singh, Food Inspector, Patna.
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.59554 of 2018
Arising Out of PS.Case No. -91 Year- 2003 Thana -GOVERNM ENT OFFICIAL COM P. District-
PATNA
======================================================
Ajit Thomas, the nominee, Marico Industries Limited, through Authorized
Patna High Court Cr.M isc. No.59538 of 2018 (2) dt.24-09-2018 2
Signatory Manish Kumar, Marico Limited [erstwhile Marico Industries
Limited] having its registered office at 7 th Floor, Grand Palladian, 175, CST
Road, P.S.-Santacruz Kalina, Santacruz (East), Mumbai-400098
.... .... Petitioner/s
Versus
1. The State of Bihar
2. S.P. Singh, Food Inspector, Patna.
.... .... Opposite Party/s
======================================================
Appearance :
(In Cr.Misc. No.59538 of 2018)
For the Petitioner/s : Mr. Surendra Singh, Sr.Adv.
Mr. Jayanta Ray Chaudhury, Adv.
Mr.Binay Kumar, Adv.
For the Opposite Party/s : Mr. Shailendra Kumar Singh, Spl.P.P.
(In Cr.Misc. No.59540 of 2018)
For the Petitioner/s : Mr. Surendra Singh, Sr.Adv.
Mr. Jayanta Ray Chaudhury, Adv.
Mr.Binay Kumar, Adv.
For the Opposite Party/s : Mr. Shailendra Kumar Singh, Spl.P.P.
(In Cr.Misc. No.59543 of 2018)
For the Petitioner/s : Mr. Surendra Singh, Sr.Adv.
Mr. Jayanta Ray Chaudhury, Adv.
Mr.Binay Kumar, Adv.
For the Opposite Party/s : Mr. Shailendra Kumar Singh, Spl.P.P.
(In Cr.Misc. No.59554 of 2018)
For the Petitioner/s : Mr. Surendra Singh, Sr.Adv.
Mr. Jayanta Ray Chaudhury, Adv.
Mr.Binay Kumar, Adv.
For the Opposite Party/s : Mr. Shailendra Kumar Singh, Spl.P.P.
======================================================
CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN
PRASAD
ORAL ORDER
2 24-09-2018Learned advocate on record for the petitioners in all theses four cases undertakes to submit authentication fee by Friday (28.09.2018). All other defects are ignored.
Since, learned Senior counsel from outside Patna has come to argue these matters, this Court has taken up the hearing of these cases in admission matter.
After some arguments, learned Senior counsel Patna High Court Cr.M isc. No.59538 of 2018 (2) dt.24-09-2018 3 representing the petitioners in all these cases seeks permission of this Court to withdraw these applications with a liberty to raise all such issues which are available to the petitioners in course of trial.
The Court has been informed that the case is pending at the stage of the statement of the accused under Section 313 Cr.P.C. In two cases, the defence evidence is going on.
Let these applications be dismissed as withdrawn with a liberty to the petitioners to raise all such issues which may be available to them in course of trial.
(Rajeev Ranjan Prasad, J) Arvind/-
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