BHARAT SHER SINGH KALSIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeal arises out of the Final Judgment and Order dtd. 12/3/2021 (hereinafter referred to as the "Impugned Judgment") passed in Criminal Miscellaneous No.42776 of 2013 by the High Court of Judicature at Patna (hereinafter referred to as the "High Court") by which the prayer for quashing First Information Report No.87 of 2011 dtd. 19/3/2011 (hereinafter referred to as the "FIR") registered at Dumraon Police Station, Buxar, Bihar under Ss. 467, 468, 469 and 471 of the Indian Penal Code, 1860 (hereinafter referred to as the "IPC"), has been dismissed.