SIDDHARTH KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.

(2.) The complaint has been filed by the complainant alleging that upon inducement from the accused persons he had stored 696 bags of potatoes with the Cold Storage (Licensee) . Further allegation is that only 125 bags were returned to the complainant and that also was rotten. He has thereafter alleged that he approached the accused persons who is the Managing Director of Cold Storage (Licensee) for recovery of loss suffered on account of loss of the potatoes, which has been denied.

(3.) Very sketchy kind of complaint has been filed wherein vague and bald allegation is made, that upon getting general information from other sources, that the accused is in the habit of indulging in such activity and selling off potatoes of farmers for his own advantage, he had lodged the complaint which is subject matter of this petition.