JANAK LAL SHARMA @ J L SHARMA SON OF LATE RAMPRIT BISHWAKARMA, PRESENT MEDICAL OFFICER INCHARGE, PRIMARY HEALTH CENTRE Vs. STATE OF BIHAR; RAM DHEYAN RAI SON OF LATE SAUDAGAR RAI

JUDGEMENT

(1.) When the case was called out, no one appeared on behalf of the petitioner either to press this petition or to make a prayer for adjournment.

(2.) The sole petitioner, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure in sum and substance, has prayed for quashing of the F.I.R. of Kuchaikote P.S. Case No. 14 of 2000, registered under Sections 418, 120B and 201 of the Indian Penal Code.

(3.) On perusal of the record, it appears that the said F.I.R. was lodged in view of the order passed by the learned Chief Judicial Magistrate in Complaint Case No. 120 of 2000. Opp. Party No. 2 had filed a complaint vide Complaint Case No.120 of 2000 alleging therein that this petitioner had prepared a false injury report. The said complaint was referred to the police for its registration and investigation under Section 156(3) of the Code of Criminal Procedure and, accordingly, the F.I.R. i.e. Kuchaikote P.S. Case No. 14 of 2000 was registered for the offences under Sections 418, 120B and 201 of the Indian Penal Code.