MANEESH CHANDRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed for quashing Sare P.S. Case No. 53/2017 pending in the Court of Learned ACJM VII, Nalanda registered under Sec. 420, 467, 468, 504, 506, 34 of the IPC.

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

(3.) On the basis of aforesaid complaint the Complaint Case No. 255(c)/2017 was filed by the Informant and Learned ACJM VII Bihar Sharif referred the said complaint to Sare Police Station under Sec. 156 of the Code of Criminal Procedure, 1973 for registering of the Fir and thereafter Sare P.S. Case No. 53/2017 was registered under Sec. 420, 467, 468, 504, 506 and 34 of the IPC.