NIKESH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajesh Sinha, learned counsel appearing on behalf of the petitioner and Mr. Ajit Kumar, learned A.P.P. for the State.

(2.) The petitioner has preferred application under Sec. 528 BNSS for quashing of the order dtd. 19/12/2024 passed by the learned Additional Sessions Judge-IV, Jhanjharpur in Phulparas P.S. Case No. 200 of 2021 by which, the application filed by the petitioner under Sec. 227 Cr.P.C. has been rejected.

(3.) As per the allegation made in the FIR, the petitioner along with five other accused persons, had allegedly assaulted the informant causing injury on the vital part of the body including head injury. Specific allegation against the petitioner apart from having assaulted the informant along with other accused persons, is also that he had snatched a sum of rupees twenty thousand from the pocket of the informant. The FIR was lodged under Ss. 341, 323, 308, 379 and 504/34 of the Indian Penal Code, however, the charge-sheet was submitted on 31/8/2021 under Ss. 341, 323, 308 and 504/34 of the Indian Penal Code.