UTPAL KANT PRASAD VERMA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has filed the instant application for the following relief(s):

(3.) The case of the petitioner in brief is that the respondents having come out with an Advertisement no.1 of 2004 for appointment on the post of Constable, the petitioner filed his application. Subsequently, he was made an accused in an FIR being Bihta P.S. Case no.301 of 2005 registered under Sec. 379, 323, 341, 336, 452, 147, 148, 149 and 504 of the Indian Penal Code wherein after investigation, chargesheet was submitted and cognizance taken under sec. 307 and other Sec. of the Indian Penal Code.