ANIL KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ application has been preferred for quashing the F.I.R. of Pandarak P.S. Case No.93 of 2016 registered for the offence under Section 188 of the Indian Penal Code and for offence under Section 130(8) of the Bihar Panchayat Raj Act, 2006, on the ground that perusal of the F.I.R. does not disclose the offences as alleged made out against the petitioner and the informant is not a competent person to lodged the F.I.R.

(3.) The prayer has been opposed by the State-respondents on the ground that the District Magistrate has already accorded sanction for prosecution of the petitioner and after investigation of the case; the allegation has been found true against the petitioner.