HARI NARAYAN THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) FROM the narration of events in the writ application duly supported by documentary evidence there is reason to believe that this petitioner is being persecuted and prosecuted on the charge which has not been brought home in the departmental enquiry or before the criminal courts for a decade and a half.

(3.) A chargesheet was issued on 16.8.1989 which is annexure -2 and an enquiry was held against him. The enquiry report has been brought on record as annexure -3. It is very detailed enquiry which has been conducted against the petitioner. But after discussing the evidence available on record the enquiry officer categorically held that the charges cannot be brought home against the petitioner based on the evidence. Not satisfied with this finding the respondents authorities directed filing of F.I.Rs. against the petitioner. Two First Information Reports were filed against him. One was Madhubani RS. Case No. 364 of 1991 and the second was Manigachhi RS. Case No. 150 of 1991.