YOGESH MALHOTRA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners are accused in Arrah Nawada (Town) P.S. Case No. 255 of 2015, registered under Sections 341/323/365/511/504/506 of the Indian Penal Code on 14.07.2015 on the complaint filed by respondent No. 5.

(3.) The present writ applications have been preferred for quashing the aforesaid F.I.R.