Raju Kumar Singh vs The State Of Jharkhand Through ...
2023 Latest Caselaw 1542 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P. (Cr.) No. 518 of 2022
                    Raju Kumar Singh                                 ... Petitioner
                                              -Versus-
               1.    The State of Jharkhand through Deputy Commissioner, Bokaro
               2.    Sub Divisional Officer, Chas, Dist. Bokaro
               3.    Food Safety Officer, Chas, Dist. Bokaro
               4.    Dilip Prasad Singh Shekawat, Sub Divisional Officer, Bokaro
               5.    Apoorva Minz, Food Safety Officer, Dist. Bokaro
               6.    Biggies Burger having shop cum office at Sector-IV, Bokaro Steel City,
                     Dist. Bokaro                                ... Respondents
                                                 -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Indrajit Sinha, Advocate Mr. Rishav Kumar, Advocate For the State : Mr. Deepankar Roy, A.C. to G.A.-III

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05/10.04.2023 So far as page no.20 is concerned, the defect no.9(i) pointed out by

the office is ignored. Second defect i.e. defect no.9(ii) is also ignored.

This petition has been filed for direction upon respondent no.2 to

lodge FIR against the Owner and Manager of Biggies Burger (respondent

no.6).

The petitioner is having alternative remedy under relevant Sections of

Cr.P.C. This petition is filed under Article 226 of the Constitution of India.

Considering that the petitioner is having alternative remedy and in

view of the judgment passed by the Hon'ble Supreme Court in Sakiri Vasu

v. State of Uttar Pradesh and others; [(2008) 2 SCC 409] , this

petition is disposed of with liberty to the petitioner to avail alternative

remedy.

(Sanjay Kumar Dwivedi, J.) Ajay/