Patna High Court
Vijay Kumar No.Ii vs State Of Bihar on 8 April, 2011
Author: Sheema Ali Khan
Bench: Sheema Ali Khan
CRIMINAL MISCELLANIOUS NO. 37398 OF 2006
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(In the matter of an application under
Section 482 of the Code of Criminal
Procedure )
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VIJAY KUMAR NO. II, SON OF LATE RAMDEO PRASAD, RESIDENT OF
MOHALLA PURANDARPUR, POLICE STATION JAKKANPUR, DISTRICT PATNA
...........................................................................................PETITIONER
VERSUS
1. THE STATE OF BIHAR .......................................OPPOSITE PARTY
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PRESENT
HON'BLE JUSTICE SMT. SHEEMA ALI KHAN
ORDER
Sheema Ali Khan, J. This application has been filed for quashing of
the First Information Report of Phulwarisharif/Gaurichak
Police Station Case No. 275 of 2004. Om Prakash Keshri
and this petitioner have been made accused in this case.
Both of them are dealers of Public Distribution System.
The Case of Om Prakash Keshri has been quashed by this
Court vide order dated 16.05.2008 passed in Cr. Misc. No.
10 of 2005.
2. Accordingly, the case against the petitioner is
quashed on the grounds as mentioned in the order dated
16.05.2008passed in Criminal Misc. No. 10 of 2005.
3. In the result, this application is allowed.
( Sheema Ali Khan, J. ) PATNA HIGH COURT DATED, THE 08th April, 2011 N.A.F.R./ANAND