SWAMI NATH TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The prayer of the petitioner is for quashing the entire proceedings of G.R. No. 1176 of 1981/T.R. No. 185 of 2000 (State of Bihar Versus Swami Nath Tiwary and Ors.) arising out of Buxar (T) P.S. Case No. 234 of 1981 registered for the alleged offence under Sections 144, 353, 341, 342 and 448 of the Indian Penal Code.

(3.) The aforesaid police case was registered on the allegations that this petitioner alongwith 100 people shouting slogans, entered into the office of the Circle Officer, Brahampur which created obstruction in discharge of the government work and on being objected, those persons alongwith the petitioner sat on DHARNA in front of the office and they did not leave the place despite asking to do so.