KANCHAN CHAKRABORTY,J. - (1.) Since the applications captioned above are arising out of the same order, both are disposed of by a common order below.
(2.) A complaint case being No. 159C/2011 under Section 9 read with Section 9AA of the Central Excise Act, 1944 was filed in the Court of learned Chief Judicial Magistrate, Bankura by Assistant Commissioner, Central Excise and Service Tax, Durgapur-IV Division, City Centre, Durgapur, against the petitioner and two others.
(3.) Learned Magistrate, upon perusal of the petition of complaint issued process against all the accused persons including the petitioner.;