AJAY SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the Petitioners and the State.

(2.) The Petitioners pray for quashing the memo No. 5457 dated 17.9.2009 issued by the Respondent No. 5 by which he had directed the Station Head Officer, Dighware P.S., Respondent No. 8, to arrest Bishwanath Sah, Petitioner No. 2, in connection with Dighware P.S. Case No. 89 of 2007 dated 6.6.2007 and to further direct to hold an enquiry about the complicity of the Petitioner No. 1, who is the son of Petitioner No. 2, in connection with the aforesaid case.

(3.) The Sub-Divisional Officer, Sonepur in his order dated 6.6.2007 stated that an inspection was conducted in the premises/shop of Ram Ekbal Rai for alleged black-marketing. However, Ram Ekbal Rai was not found around. The local Chaukidars were deputed to guard the premises. The Sub-Divisional Officer, Sonepur constituted a committee of Executive Magistrate, Sonepur, Block Supply Officer, Sonepur and Block Supply Officer, Dighwara to make verification of the premises. On query, the informant learnt from the local people that one Shashi Kumari and Rameshwar Rai have sold food grains in blackmarket.