DINESH PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has filed the present criminal writ application to quash Gaurichak P.S. Case No. 208 of 2021 in connection with Special Case No. 3454 of 2021 lodged under Sec. 37(B) of the Bihar Prohibition and Excise (Amendment) Act, 2018.

(3.) Counsel for the petitioner submits that petitioner has falsely been implicated in the present case. He submits that the F.I.R. has been filed by his colleague with whom he has strange relation.