YADUNANDAN SINGH @ YADU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has filed a complaint case in the Court of learned Additional Chief Judicial Magistrate, Dalsinghsarai, Samastipur on 23rd July, 2012. It was sent to police for investigation under Section 156(3) of the Code of Criminal Procedure pursuant to which Ujiyarpur P.S. case No. 54 of 2013 was registered in which respondent no. 7 was made named accused for the offences punishable under Sections 420, 406, 323, 379 and 504 read with 34 of the Indian Penal Code. The said case is under investigation.

(2.) It would appear from the writ petition itself that respondent no. 7 has also instituted Ujiyarpur P.S. Case No.139 of 2013 against the petitioner and his family members. The petitioner and respondent no. 7 are co-villagers. Admittedly, they are on litigating terms.

(3.) By filing the present application under Articles 226 and 227 of the Constitution of India, a prayer has been made to direct respondent nos. 1 to 6 to apprehend respondent no. 7 in connection with the case lodged against him.