OM PRAKASH MANDAL Vs. STATE

JUDGEMENT

(1.) THE petitioner Om Prakash Mandal, son of Sri Hari Das Mandal, presently posted as Excise Superintendent, Nalanda (Biharsharif) and Nawadah, has filed this application for quashing the FIR of Laheri P.S. case no. 121/2006 registered under Sections 272, 273, 406, 409, 120B I.P.C. and 47A of Excise Act.

(2.) HEARD learned counsel for the petitioner and learned APP for the State.

(3.) CONTENTION has been advanced that petitioner is innocent, who was at the relevant time in duel charge of Nalanda and Nawadah districts. FIR reveals that no offence is made out against this petitioner. Only suspicion has been raised against him. Petitioner&aposs performance in collecting the revenue has exceeded previous years target.