BRAJENDRA KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Saket Gupta, learned counsel for the petitioners and Mr. Bhanu Pratap Singh, learned Additional Public Prosecutor for the State.

(2.) This application under Sec. 482 Cr.P.C. has been filed for quashing the order dtd. 27/10/2021 passed by the learned Court of Additional Sessions Judge-XXVI, Patna arising out of Pirbahore P.S. Case No. 103 of 2020 by which the learned Additional Sessions Judge-XXVI has been pleased to dismiss the discharge application filed by the petitioners.

(3.) The aforesaid Pirbahore P.S. Case No. 103 of 2020 was instituted on 17/2/2020 in respect of an occurrence of the offence which took place on the same date on the basis of written report of one Shivendra Kumar Shivam, who is the son of the deceased, namely, Late Dhirendra Kumar Akela. In his written report he alleges that there was a passage dispute between the informant's family and the family of the petitioner and earlier also all the accused persons have threatened to kill the father of the informant. It is further alleged that the petitioner along with other accused persons hatched a conspiracy and killed the father of the informant.