Patna High Court - Orders
Kameshwar Chaudhary vs State Of Bihar & Anr on 8 September, 2015
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.1547 of 2015
Arising Out of PS.Case No. -101 Year- 2014 Thana -JOKIHAT District- ARRARIA
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Kameshwar Chaudhary, son of Late Babulal Chaudhary, resident of
village- Bar Tola Bandhu Bigaha, P.S. -Sherghati, District - Gaya
.... .... Petitioner
Versus
1. The State of Bihar
2. Ratan Kumar, son of Sri Ganga Prasad, resident of village - Tatmatola,
P.S. -Maranga, District - Purniya
.... .... Opposite Parties
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Appearance :
For the Petitioner/s : Mr. Bindeshwar Kumar, Advocate
For the Opposite Party/s : Mr. Jharkhandi Upadhyay, APP
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
3 08-09-2015Heard learned counsel for the petitioner and learned counsel for the State.
In the present application filed under Section 482 of the Code of Criminal Procedure, the petitioner seeks quashing of the first information report of Jokihat (Mahalgaoun) P.S. Case No. 101 of 2014 registered under Sections 467, 468, 471, 420, 406 and 409 read with 34 of the Indian Penal Code.
The allegations made in the FIR do attract the ingredients of the offence alleged. 2 Patna High Court Cr.Misc. No.1547 of 2015 (3) dt.08-09-2015 2/2
In that view of the matter, I find no merit in this application. Accordingly, the application is dismissed.
(Ashwani Kumar Singh, J.) Sanjeet/-
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