Patna High Court - Orders
Pappu Tiwari @ Randhir Tiwari vs The State Of Bihar & Ors on 17 August, 2012
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
Patna High Court CR. WJC No.1084 of 2011 (2) dt.17-08-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ No.1084 of 2011
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Pappu Tiwari @ Randhir Tiwari
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR
SINGH
ORAL ORDER
2 17-08-2012The petitioner Pappu Tiwary @ Randhir Tiwary together with eight others have been made accused in Akbarpur P.S.Case No.173 of 2011 dated 01.09.2011 registered for the offence under Sections 366, 376, 342, 292 and 120B of the Indian Penal Code. The daughter of the informant who is the victim of the case was subsequently recovered in course of investigation and produced before the Magistrate for recording her statement under Section 164 of the Code of Criminal Procedure. In her statement, she has supported the prosecution case. The prayer made in the writ petition is to quash the aforesaid FIR instituted against the petitioner and eight others.
In my view, the writ petition is nothing but an abuse of the process of the court. The prayer made is totally misconceived. The FIR discloses the commission of a serious cognizable offence. The writ petition being devoid of any merit, is dismissed.
(Ashwani Kumar Singh, J) B.Kr./-