PRADEEP KUMAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) Heard Mr. Amarendra Nath Verma, learned counsel for the petitioner and Dr. Ajeet Kumar, learned Additional Public Prosecutor (APP) for the State. Despite service of notice on learned counsel for the Income Tax, nobody appeared on its behalf.

(3.) The petitioner seeks modification of the judgment and order dated 17.05.2019 passed in Cr. Misc. No. 30084 of 2013, by which the Income Tax Department was directed to take action under the relevant provisions of Income Tax Act, 1961 or any ancillary or complimentary provision with regard to the issue.