PRADEEP KUMAR JAISWAL SON OF PRAKASH CHAND GUPTA Vs. STATE OF BIHAR THROUGH DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Be it noted that vide order dated 29.1.2016, this Court had issued notice to respondent No.4 Vishwanath Prasad Sah. Since the process server reported that Vishwanath Prasad Sah had already died, his name was deleted from the cause title and by order dated 5.5.2016, the victim Manisha Sah, the daughter of the informant, was permitted to be impleaded as respondent no.4 in the case. Despite valid service of notice upon Manisha Sah, she has chosen not to appear either in person or through counsel.

(2.) Heard Mr. Anil Jaiswal, learned counsel for the petitioners and Mr. Naushad Hussain Khan, Standing Counsel No.1, for the State.

(3.) In the present application preferred under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for quashing of Motihari Town P.S. Case No.76 of 2000 dated 28.3.2000, as contained in Annexure-1 to the present application, and the entire police investigation made upon it after institution of the police case lodged by Vishwanath Prasad Sah.