BHAGWAN SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Akhileshwar Prasad Singh, learned senior counsel for the petitioner and Mr. Sunil Kumar Pandey, learned Additional Public Prosecutor for the State. Nobody appears on behalf of opposite party No. 2.

(2.) THE applicant, at the relevant time, was a Circle Inspector, who was arraigned as an accused in a complaint lodged by opposite party No. 2.

(3.) IN the enquiry under Section 202 of the Code of Criminal Procedure, the allegations were supported by the complainant in his solemn affirmation and such action of the petitioner was also sought to be affirmed by the witnesses offered on behalf of the prosecution.