PRAVEEN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners of both the petitions who happen to be corresponding opposite party as well as learned A.P.P.

(2.) Unfortunately the parties are coming from legal fraternity being advocates and from perusal of both the FIRs, it is evident that on account of some sort of dispute relating to their internal matter, they became aggrieved with each other activities, as a result of which, both the cases cropped up putting accusation against each other. In such situation, identifying status of the parties as well as nature of relief so sought for, both the petitions have been heard together and are being disposed of by a common order.

(3.) In Cr. Misc. No. 34150 of 2013, a prayer has been made for quashing of First Information Report relating to Kotwali P.S. Case No. 435 of 2013 under section 323, 341, 307,504, 506, 34 of the Indian Penal Code wherein the informat, Jai Prakash Singh, had alleged that during course of hearing of a petition of Prem Kumar Jha, before the Election Tribunal, on 26.07.2013 petitioner - Praveen Kumar used unparliamentarily words against the members and for that, the informant has requested Praveen Kumar to withdraw the words, which he declined, as a result of which the informant directed that he will be prosecuted under disciplinary rules whereupon Praveen Kumar assaulted and pressed his neck. The other members rescued him. Praveen Kumar left the Hall after using defamatory words.