LAWS(PAT)-2023-12-50

RAHUL KUMAR BANJARA Vs. STATE OF BIHAR

Decided On December 20, 2023
Rahul Kumar Banjara Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The counter affidavit filed on behalf of the Deputy Commissioner, Excise, Patna, Bihar is taken on record.

(2.) Heard learned counsel for the petitioner and Mr. Jharkhandi Upadhyay learned A.P.P. for the State.

(3.) Learned counsel for the petitioner submits that whenever any case under the Excise Act is instituted, the police and the excise official in a mechanical manner investigate. It is further submitted that petitioner is an old lady, aged about 80 years and is a Doctorate in English and has served as a Professor in English at the University College of Arts and Commerce, Calcutta University, for about 18 years prior to her superannuation from service in the year 2007. It is next submitted that the daughter of the petitioner is also a Doctorate in English from Oxford University and is presently employed with Oxford University Press at Oxford, United Kingdom and the son of the petitioner is a Senior Central Government Counsel and is practicing Advocate of the Hon'ble High Court at Calcutta for the last 25 years.