RAVI PRAKASH SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the respondent No.5.

(2.) In the present writ petition, the matter was adjourned on 18/4/2023 and 27/4/2023 so that a positive solution may come out in this case by virtue of talk but unfortunately it could not take place, therefore, today this Court is deciding this case on merit. Pleadings are already completed in this case.

(3.) The present Cr. Writ Petition has been filed for quashing of F.I.R. bearing Kotwali (Tilkamanjhi) P.S. Case No. 627 of 2021 dtd. 16/9/2021 lodged under Sec. 406, 420, 504, 506 of the Indian Penal Code.