BIPIN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned AC to GP-19 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 Sahpur PACS in the district of Madhepura, is accused of having supplied paddy to the rice mills without taking the required CMR from them.