GANGA BISUN PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is informant of Hajipur SC/ST P.S. Case No. 42 of 2014 registered under Ss. 147, 148, 323, 504, 427, 380, 452 of the Indian Penal Code and Sec. 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) The aforesaid FIR was registered against respondents No. 7 to 14. The present writ petition has been filed by the petitioner for commanding and directing the respondents No. 1 to 6 to take appropriate action against the respondents No. 7 to 14 who have been made accused in Hajipur SC/ST P.S. Case No. 42 of 2014.

(3.) It has been contended by the learned counsel for the petitioner that after institution of the FIR the police are sitting tight over the matter and, till date, accused persons named in the FIR have not been arrested.