BHAVENDRA KUMAR BHARTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is aggrieved by the institution of an F.I.R. against him registered as Sursand P.S. Case No.56/08 under Section-7 of E.C. Act in his capacity as a P.D.S. Dealer.

(3.) The F.I.R. itself states that it was being lodged against the petitioner as an ex-P.D.S. Dealer. The allegations pertain to the year-2006. The F.I.R. has been lodged in the year-2008. There is no explanation in the F.I.R. for this long unreasonable delay. In between, the petitioner has quit the dealership when he was appointed as a teacher on 9.12.2006.