LAGANDEO SINGH Vs. STATE OF BUHAR AND ORS.

JUDGEMENT

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

(2.) The grievance of the petitioner in the present writ petition is that respondent no.7 Station House Officer of Sonepur Police Station has unauthorizedly locked the shop of the petitioner.

(3.) By filing the present application under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for a direction to be issued to respondent no.2 for taking exemplary legal action against the respondent nos.7 and 8 who have abused their official position and harassed the petitioner illegally.