Patna High Court - Orders
Ram Sharan Yadav @ Budhan Yadav vs State Of Bihar & Anr on 2 April, 2014
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.9797 of 2014
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Ram Sharan Yadav @ Budhan Yadav
.... .... Petitioner/s
Versus
State of Bihar & Anr
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
2 02-04-2014The present application has been filed for quashing the FIR of Laukahi P.S. Case No. 98 of 2013 registered for the offences punishable under Section 431 of the IPC and Section 3 of the Prevention of Damage to Public Property Act pending in the court of learned ACJM, Jhanjharpur, Madhubani.
The accusation is of damaging the crash barrier fixed on under construction road.
It is submitted by learned counsel for the petitioner that complete road was blocked causing inconvenience to public at large and the authorities were earlier requested to remove the same.
Considering the nature of accusation, this Court is not inclined to interfere with the statutory duty of the police to investigate a cognizable offence.
Accordingly the application is disposed off with liberty to the petitioner to raise all the contentions at the Patna High Court Cr.Misc. No.9797 of 2014 (2) dt.02-04-2014 2/2 appropriate stage after conclusion of the investigation.
(Dinesh Kumar Singh, J) Amrendra/-