ASHOK KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Yogesh Chandra Verma, learned Senior Counsel assisted by Mr. Rajesh Ranjan, learned counsel for the petitioner and Mr. Deepak Kumar, learned AC to GP-4 for the State. Mr. Rana Randhir Singh, learned counsel appears for the informant (Respondent No. 5).

(2.) Learned Senior Counsel for the petitioner submits that in this case the petitioner is seeking quashing of the first information report of Patliputra P.S. Case No. 15 of 2017 registered under Ss. 337/338/323/308 of the Indian Penal Code.

(3.) As per the prosecution story, when the petitioner was watering flowers in her balcony in flat no. 103, Manav Enclave, Patliputra, Patna, a flower pot fell on her head from flat no. 503 as a result of which she sustained head injury causing bleeding and she became unconscious. It is alleged that she was taken to Ruban Hospital and later on shifted to Paras Hospital. The informant alleged that because of the said injury, she was unable to walk. It is further alleged that in past also, one flower pot had fallen in her balcony from flat no. 503 to which she had protested.