SANJEEV KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 Cr. P.C. has been filed for quashing the First Information Report of Kotwali (Aadampur) P.S. Case No. 218 of 2011 instituted under Section 188 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) In the instant case, the prayer has been made to quash the First Information Report lodged by the Block Development Officer for the offence under Section 188 of the Indian Penal Code for disobedience of the order duly promulgated by public servant.