Patna High Court
Alok Pushpam vs The State Of Bihar Through The Chief ... on 23 February, 2016
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.950 of 2015
Arising Out of PS.Case No. -null Year- null Thana -null District- SAHARSA
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Alok Pushpam, S/o Birendra Lal Das, Resident of Pratapganj, P.O.- Pratapganj,
P.S. -Pratapganj, District -Supaul, at present Hatiyagachhi South side Ward No. 31
under Nagar Parishad, Saharsa, P.O. + P.S. + District- Saharsa.
.... .... Petitioner
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Director General of police, Bihar, Patna.
3. The Inspector General of Police, Bihar, Patna.
4. The Inspector General of Police, Darbhanga, District Darbhanga.
5. The Deputy Inspector General of Police, Koshi Range, District- Saharsa.
6. The Superintendent of police, Saharsa.
7. The Sub- Divisional Police Officer, District- Saharsa.
8. The Police Inspector of Saharsa Sadar Police Station, District- Saharsa.
9. The Station Headquarter Officer, Saharsa Sadar Police Station, District- Saharsa.
10. Shree Suryakant Choubey, W/o name not known to the petitioner, Police
Inspector-cum-S.H.O., Saharsa Police Station, District- Saharsa.
11. Shree Anmol Kumar S/o Name not known to the petitioner, Sub Inspector of
Police, Saharsa Police Station, District -Saharsa.
12. Shree Drawesh Kumar Yadav, S/o Name not known to the petitioner, Sub
Inspector of Police, Saharsa Police Station, District- Saharsa.
13. Shree Chandan Kumar, S.H.O. S/o Name not known to the petitioner, Saharsa
Police Station, District -Saharsa.
14. Shree Prem Sagar, S.D.P.O. S/o Name not known to the petitioner Sadar
Saharsa, District -Saharsa.
... .....Respondents 1st Set
15. Rudra Narayan Sah @ Domi Sah, S/o Shree Gulab Chandra Sah
16. Nitish Kumar, S/o Rudra Narayan Sah @ Domi Sah
Both (15 & 16) resident at Bidyapati Nagar, Ward No. 19, under Nagar Parishad,
Saharsa, P.O. + P.S. and District-Saharsa.
17. Dr. Sanjay Gupta, S/o Anand Gopal Sah, Resident of at present Bidyapati
Nagar, Ward No. 19, P.O. + P.S. and District -Saharsa.
18. Md. Sonu, S/o Md. Sattar, Resident of at Fakir Tola, Saharsa, P.O. + P.S. and
District- Saharsa.
.... .... Respondents 2nd Set
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Appearance :
For the Petitioner/s : Mr. Pramod Mishra, Advocate
For the Respondent/s : Mr. N. K. Singh, GP-26
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL JUDGMENT
Date: 23-02-2016 2 Patna High Court Cr. WJC No.950 of 2015 dt.23-02-2016 2/2 By way of the present application preferred under Articles 226 and 227 of the Constitution of India, the petitioner seeks quashing of the first information report in connection with Saharsa Sadar P.S. Case No. 576 of 2013 dated 10.11.2013 registered under Sections 447, 341, 323, 385, 379 and 506 read with 34 of the Indian Penal Code.
I have heard learned counsel for the petitioner and learned counsel for the State and perused the FIR as contained in Annexure-3 to the present application. The allegations made therein do attract ingredients of a cognizable offence.
In that view of the matter, I do not find any merit in this application. Accordingly, the application is dismissed.
(Ashwani Kumar Singh, J.) Sanjeet/-
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