ASHUTOSH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Complaint case, in brief, is that the complainant while was in his school was informed that accused persons were demolishing his rooms situated at Kashipur market in Ara Town and were indulged in loot of articles kept therein. He along with his wife who was present there from before asked the executive agency to stop the demolition. He was told that their act was in pursuant to delivery of possession.

(2.) Protest was made on behalf of complainant that delivery of possession was to be effected over plot no. 2256 while the rooms in question were situated over plot nos. 2254 and 2255 which were not part of the land over which delivery of possession was to be effected.

(3.) Reference was given of Civil Revision no. 488/03 but he was abused by the Pleader Commissioner, assaulted by accused R.J.Bhagat, a Police officer. This petitioner is also alleged for abusing the members of prosecution party with further allegation that he himself removed some of the articles, such as, Patna High Court Cr.Misc. No.1465 of 2008 dt.01-11-2012 2 table watch and books. Complainant and his wife were taken in custody. Order of High Court was misdescribed for the time of its receiving.