KRISHNA KANT SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioners, counsel for the State and counsel for the informant.

(2.) THERE is a case and counter case. The petitioner is a reputed doctor of Ranchi and the occurrence in question is said to have taken place within the premises attached to his house, which is the place where he examines his patients.

(3.) COUNSEL for the State fairly submitted that so far as the identity of the assailants is concerned, there is no clear evidence on record of any independent witnesses to show as to who had assaulted these three persons sic were victims of mob fury, cannot be ruled out, particularly when the mob found the doctor petitioner No.1 to have suffered bleeding injuries.