MANOJ KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State Food Corporation.

(2.) This application has been filed by the petitioner for directing the respondents to register first information report (for short 'FIR') against the respondent no. 7 for misappropriation of rice of the State Food Corporation (for short 'Corporation') in collusion with certain persons including the power of attorney holder of the petitioner.

(3.) The contention of the petitioner is that for the alleged act of misappropriation of rice of the Corporation, the petitioner had made a complaint before the respondent no. 6, but he refused to register an FIR. Then the petitioner filed a representation before the Deputy Manager of the Corporation, Headquarter-Patna on 11.05.2019, but even then no action has been taken.