Puja Rai vs The State Of Jharkhand
2021 Latest Caselaw 4663 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 2334 of 2020

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Puja Rai, aged about 38 years, wife of Vinod Rai, resident of Chhota Govindpur, Near Shiv Mandir, PO and PS Chhota Govindpur, District Singhbhum East ..... Petitioner

-- Versus --

1.The State of Jharkhand

2.Block Supply Officer, Gamharia, PO and PS Gamharia, District Seraikella- Kharswan ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Abhijit Kumar Singh, Advocate For the State :- Mr. Ashish Kumar, AC to GA-II

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6/07.12.2021 The learned counsel appearing for the petitioner submits

that this case is arising out of Essential Commodities Act and the F.I.R

has been instituted and there is no disclosure of the particular grain

which has been seized. He submits that this case is covered under the

judgment.

At this stage, the F.I.R is not required to be quashed.

This petition is disposed of with liberty to the petitioner to

take all the grounds at the appropriate stage.

With aforesaid observation and direction, the instant

petition stands disposed of.

( Sanjay Kumar Dwivedi, J) SI/