ANKIT KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, learned APP for the State and Mr. Ashish Giri, learned senior counsel along with Mr. Rajat Kumar Tiwary and Deepika Sharma, learned counsels appearing on behalf of the Informant.

(2.) The petitioner has preferred the application under Sec. 482 Cr.P.C. / 528 BNSS for quashing the FIR bearing Nayagaon P.S. Case No.184 of 2024 registered against the petitioner for the offences punishable under Ss. 126(2), 115(2), 74, 85, 352, 351(2), 79, 3(5) of the BNS, corresponding to Ss. 341, 323, 354, 498A, 504, 506, 509 and 34 of the Indian Penal Code respectively and under Sec. 3 and 4 of the DP Act.

(3.) The present case has been listed out of turn on the request of Mr. Ashish Giri, learned Senior Counsel appearing on behalf of Informant. He submitted that he has requested repeatedly to the counsel for the petitioner, Mr. Radha Mohan Singh to appear in this case, but he has not given any notice to his request. However, he argued the case on merits.