YAMUNA PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Supplementary affidavit has been filed on behalf of the petitioner. Keep it on the record.

(2.) Heard Mr.Madan Mohan Prasad, learned counsel for the petitioner and Mr. Ashok Kumar Choudhary, the learned Additional P.P. for the State.

(3.) It appears that Sikarpur P. S. Case No. 29, dated 13th March, 1981 under different sections of the Indian Penal Code was registered on the basis of F. I. R. lodged by one Raj Kishore Prasad, Superintendent of Excise, West Champaran, Bettiah (Annexure-4). Police held investigat ion and submitted charge sheet against four persons showing petitioner Yamuna Pathak and some others as not sent up) Annexure-5).