ASTANAND RAI Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) By way of the present application preferred under Section 482 of the Indian Penal Code (for short "the IPC"), the petitioner seeks quashing of the First Information Report (for short "FIR") of Mehandiganj P.S. Case No. 30 of 2014 dated 5.5.2014.

(3.) The FIR has been instituted against the petitioner and others unknown on the basis of written report submitted by the Circle Officer, Patna Sadar. The informant has alleged that the petitioner and others unknown were filling the Government land bearing Plot No. 2964 situated at Mauza-Ranipur, Thana No. 19, Ward No. 25, Sheet No. 187 in Patna Sadar with large amounts of clay and dirt.