Suraj Freight Carrier Pvt. Ltd ... vs The State Of Jharkhand
2022 Latest Caselaw 4017 Jhar

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             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     W.P. (Cr.) No. 394 of 2022
                                 ............

Suraj Freight Carrier Pvt. Ltd through its director namely, Bijendra Kumar Karhana ... Petitioner

-Versus-

The State of Jharkhand ... Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Nilesh Kumar, Advocate Ms. Sonal Sodhani, Advocate For the State : Mr. Devesh Krishna, S.C. (Mines)-III

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04/28.09.2022.

Learned counsel for the petitioner submits that the case of the petitioner

is fully covered with judgment passed by this Court in the case of "Kishor Kumar

Srivastava Vs. The State of Jharkhand & Anr." in W.P.(Cr.) No. 325 of

2021. He further submits that in view of Food Safety and Standard Act, 2006 the

F.I.R. is required to be filed by competent person however, in the present case F.I.R.

has been filed by police officer who is not competent to lodge F.I.R in view of above

Act.

Mr. Devesh Krishna, learned counsel for the State submits that he will

examine the aforesaid order and file counter-affidavit within three weeks after Durga

Puja vacation.

Let this matter appear on 25.01.2023.

Till the next date, no coercive step shall be taken against the petitioner in

connection with Ramgarh P.S. Case No. 185/2021 pending in the Court of learned

Chief Judicial Magistrate, Ramgarh.

( Sanjay Kumar Dwivedi, J.) Satyarthi/