MANOJ KUMAR TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Punit Ruparel, learned counsel for the petitioner. Also heard Mr. Gagan Tiwari, learned Deputy Government Advocate, appearing for the respondent/State.

(2.) The present writ petition has been filed by the petitioner with the following prayers:

(3.) The petitioner herein stood trial for offences punishable under Sec. 34(2) of Excise Act and after full-dressed trial he was acquitted of the said offence by the jurisdictional Court i.e., Chief Judicial Magistrate, Janjgir, District Janjgir-Champa (C.G.) by judgment and order dtd. 27/11/2017, but the said acquittal is based on extending the benefit of doubt. Petitioner seeks to expunge remarks "benefit of doubt"? from the judgment and order dtd. 27/11/2017 (paragraph No. 10), principally on the ground that same operated as a stigma for getting service benefit on retirement and also cast aspersion on his integrity.