RADHAKANT LAL DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for quashing the First Information Report dated 4.8.2010 in connection with Madhepur P.S. Case No. 125/2010 and G.R No. 962/2010 the Court of A.C.J.M., Jhanjharpur, which has been instituted in connection with the alleged irregularity in construction of school building situated at Suri Samaj Middle School, Madhepur, where old bricks are said to have been used in the construction.

(2.) Learned counsel for the petitioner states that as a matter of fact, this is the second First Information Report which has been filed in connection with the same occurrence. He states that earlier also. an First Information Report had been instituted against the Secretary, School Shiksha Samiti, Sri Arun Kumar Purve, who had been authorized to have the school building constructed with a view to avoid unnecessary delay in construction work, as the petitioner who is the Head Master of the school was busy with school work. It was unanimously decided that the said Sri Arun Kumar Purve would look after the construction work and that the head master would pay the amounts as and when required.

(3.) Detailed investigation is said to have been made in connection with the earlier First Information Report especially with reference to the role of the head master, the petitioner, but after full inquiry it appears that a charge-sheet came to be submitted only against Sri Arun Kumar Purve and not against this petitioner.