BIJAY KUMAR KEDIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) The Petitioner has filed the present application for quashing of the entire First Information Report of K. Hat Police Station Case No. 315 of 2006 and the charge sheet that has been submitted on 31.08.2007 during the pendency of this application.

(3.) Before giving a summary of the allegations, it may be pointed out that at the initial stage, the investigation was done and the case was found to be false. Later, it appears that re-investigation, charge sheet was submitted against the Petitioner only. At the initial stage, the Government employees of the Factory Inspectors Officer were also made accused and were subsequently exonerated.