DEEPAK KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has moved the Court for the following relief:

(3.) The allegation against the petitioner, who was a Clerk at the relevant time in the Commercial Taxes Department office at Munger, is alleged to have connived with various traders in issuing them license in violation of the Department's Rules/ Circulars as well as there being dues against them and also them not paying the license fee as well as the penalty imposed on them but still granting them 'No Objection Certificate'.