TUFAIL AHMAD KHAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present writ petition has been filed claiming the following reliefs :-

(3.) The short facts, according to the petitioner, are that the petitioner was registered Class III (Personal) Contractor of Building Construction Department, Building Division, Motihari. On 14/2/2017, the petitioner sent an application to the Engineer-in-Chief, Building Construction and Housing Department, Bihar, Patna stating therein that the Superintending Engineer, Prabhat Kumar and Executive Engineer, Sharad Chand demanded illegal gratification over work done by him in the Building of Motihari Civil Court in the year 2015-16 and the bill of the petitioner was still pending in the Department. Thereafter, the petitioner personally visited to the respondents for payment of bill of work, but they abused and assaulted the petitioner and refused to pay the bill. Thereafter, the petitioner lodged the FIR bearing Motihari Town P.S. Case No.105 of 2017 on 18/2/2017 under Ss. 341, 323, 325, 379, 504/34 of Indian Penal Code against the respondent-authorities.