Patna High Court
Anirudh Paswan vs The State Of Bihar on 8 May, 2018
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.32132 of 2015
Arising Out of PS.Case No. -274 Year- 2014 Thana -WAJIRGANJ District- GAYA
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Anirudh Paswan, s/o late Badri Paswan, resident of village- Chainpur, Laliya
Bigha, P.S.- Konch, District- Gaya
.... .... Petitioner/s
Versus
1. The State of Bihar
2. District Education Programme Officer Establishment, Gaya (Educatio n
Department)
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rajendra Narayan, Senior Advocate.
Mr. Sunil Kumar Yadav, Advocate.
For the State : Dr. Ravindra Kumar, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL JUDGMENT
Date: 08-05-2018
1. This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the First Information Report of Wazirganj P.S. Case No. 274 of 2014 instituted for the offence under Sections 409 and 420 of the Indian Penal Code.
2. Heard learned counsel for the petitioner and learned counsel for the State.
3. Report was called for from the court below which has been received. From the report it appears that police has not completed investigation and submitted report under Section 173 Cr. P.C.
4. Learned counsel for the petitioner has submitted Patna High Court Cr.M isc. No.32132 of 2015 dt.08-05-2018 2/2 that Kriti Kumari who was Block teacher of Middle School, Dhuriawan, Distt. Wazirganj, has after tendering resignation deposited an amount of Rs.1,08,000/- The petitioner was Block Resource Person (BRP), Wazirganj.
5. This Court finds that these question of facts can be properly ascertained after proper investigation in the case.
6. Therefore, this application is disposed off with direction to the Investigating Officer to conclude the investigation after looking into all the relevant materials within a period of three months from the date of receipt of this order and submit report in the court below in terms of Section 173 Cr. P.C.
7. The District & Sessions Judge, Gaya, will communicate this order to the Superintendent of Police, Gaya, for necessary compliance.
(Sanjay Priya, J) S.Ali/-
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