RAVI SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The prosecution case, in brief, is that:

(3.) Learned counsel for the petitioner submits that after he was elected as 'Mukhiya' of the said Panchayat, for oblique reason, the complainant as also some other persons with ulterior motive started harassing him. Further, the police conducted the investigation in a very routine manner and submitted charge sheet under Sec. 171(G), 141 and 468 of the Indian Penal Code vide Charge Sheet no. 03 of 2015 dtd. 11/1/2015.