GHANSHYAM KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the informant as also Mr. Deepak Kumar, learned AC to GP-4 for the State.

(2.) Petitioner, in the present case, is seeking the following reliefs:-

(3.) In Sirdala P.S. Case No. 217/2015 registered on 12/11/2015 at about 2:45 P.M. the allegation is that on 11/11/2015 at about 12:00 P.M. in the night, the informant had gone to search his deceased nephew Rakesh Kumar @ Pappu Chaudhary and at Chamotha Hat, some children were said to have been playing gambling on the occasion of Dipawali. It is alleged that during this period, the SAP Police Force caught hold of the informant from behind and allegedly removed Rs.1200.00 from his pocket as also abused the informant and assaulted him. The informant claims that he can identify the assailants by face. He has identified the said person as Assistant Sub-Inspector of Police, namely, Subhash Yadav who is alleged to have been with SAP force. It is alleged that when the informant started crying, all children playing there started fleeing away. Allegation is also that all the police force had consumed wine and had started firing and in this firing the nephew of the informant who was playing there received gun shot injury and died at the alleged place of occurrence. One Upendra Choudhary and another Gorelal Chaudhary had received gun shot injuries and they were referred for treatment to a Private Hospital at Patna Counter version