AMAR NATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This is an application for quashing the First Information Report of Kadamkuan P.S. Case No. 58 of 2007 dated 20.1.2007 registered against the petitioners under Ss. 341, 323, 379/34 of the Indian Penal Code on the written report of one Neeraj Kumar, purported to be the Secretary of Lakshmi Uma Plaza, Lohanipur, East, Patna.

(3.) Prosecution story is that the informant and the petitioners are coparceners and petitioner no.1 was the Secretary of Lakshmi Uma Plaza and now the Informant is said to be Secretary of Lakshmi Uma Plaza, and it is alleged that the petitioners used to threaten the sharers of Lakshmi Uma Plaza and for this reason the informant Neeraj Kumar was made Secretary and one Satish Narain Singh was made President of the said Lakshmi Uma Plaza, when there was election for the post of Secretary in 2006. Allegation is that when the present Secretary of Lakshmi Uma Plaza asked about maintenance and various expenses, the petitioners assaulted the informant and snatched golden chain of Rs. 20,000.00.