MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned GP- 22 for the State and learned counsel for the Bihar State Co- operative Bank Ltd. (hereinafter referred to as the 'Bank').

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

(3.) The petitioner, being Chairman of Pirnagar Panchayat PACS in the district of Madhepura, is accused of having supplied paddy to the rice mills without taking the required CMR from them.