INDU SHEKHAR JHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) By making this application under Articles 226 and 227 of the Constitution of India, the petitioner seeks quashing of the First Information Report in Madhubani Town P.S. Case No. 240 of 2014 registered under Sections 147, 149, 341, 323, 379 and 504 of the Indian Penal Code and 3 (1) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The petitioner has been made named accused in the aforesaid case. The allegations made in the First Information Report do constitute commission of a cognizable offence.