KUNDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner; learned counsel for the opposite party no. 2 and learned APP for the State.

(2.) The petitioner has preferred the application under Sec. 482 Cr.P.C. / 528 BNSS for quashing of FIR bearing Bishambharpur P.S. Case No. 37/ 2012 dtd. 31/5/2012 registered under Sec. 147, 149, 341, 323, 332, 353, 435, 427 and 504 of the Indian Penal Code, as well as, the notice under Sec. 94 of the BNSS and the warrant of arrest issued by the learned Chief Judicial Magistrate, Gopalganj.

(3.) The prosecution story, in brief, is that the informant, who is the Principal of Rajkiya Polytechnic College, Gopalganj, has alleged that on 31/5/2012 some students entered into the classrooms and started using abusive and unparliamentary language. They allegedly assaulted the teachers and other staff of the college. They also vandalized the college property, and set fire to the private vehicle of the Principal as well as several motorcycles. The students also vandalized computer chairs and almirahs and set them on fire, and also broke window panes by pelting stones. In the said incident, two persons sustained injuries. The FIR has been lodged against 54 students, including the petitioner.