RAGHUBIR PRASAD AGARWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) SUPPLEMENTARY affidavit has been filed on behalf of the petitioners during the course of the day enclosing the copy of enquiry report.

(2.) HEARD the learned counsels appearing on behalf of the parties.

(3.) IT is contended on behalf of the petitioners that on basis of some taking of samples and seizure already eleven cases are going on against the petitioners at the instance of competent authority, wherein, cognizance has already been taken without awaiting for report of analyst, this immature First Information Report was lodged before the police, who is not at all competent to entertain such cases and proceed.