MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present criminal writ petition has been filed to quash the entire proceeding of Complaint Case No. 476 of 2020 dtd. 13/3/2020 lodged under Ss. 395 and 397 of the I.P.C. as well as F.I.R. of Basantpur P.S. Case No. 247 of 2021 dtd. 23/6/2021 lodged under Ss. 341, 323, 324, 307, 379, 427, 504, 506 and 34 of the I.P.C.

(3.) Counsel for the petitioner submits that for the occurrence dtd. 3/3/2020, the present petitioner has filed an F.I.R. bearing Basantpur P.S. Case No. 96 of 2020 in which, total four persons were made accused and the said F.I.R. was lodged on 3/3/2020 under Ss. 341, 323, 324, 307, 379, 504, 506 and 34 of the I.P.C.