PAWAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONERS have prayed for quashing of Pandarak P.S. Case No.14 of 2010, 15 of 2010 and 16 of 2010 by way of filing instant petition.

(2.) AS per Annexure-1, all the three cases were registered on 31.01.2010. In Pandarak P.S. Case No.14 of 2010 Rameshwar Pandey, D.C.L.R., Barh happens to be the informant who had alleged that he was deputed to maintain law and order during course of fixing pipeline at village-Dhibar by the N.T.P.C., Barh. On 30.01.2010 at about 11.30 A.M. Pawan Kumar, Chandan Kumar, Annu Kumari, Pinki Kumari and their mother along with 5-7 unknown persons came, caused hindrance, and abused. During said course Pawan Kumar enticed his family members to lay down near the wheel of vehicle. Anyhow the law and order was maintained. Then thereafter, the work continued and was completed.