MANOJ RANJAN SINGH, SON OF LATE RUKMINI RAMAN SINGH AND ANOTHER Vs. THE STATE OF BIHAR AND ANOTHER OPPOSITE PARTIES

JUDGEMENT

(1.) This application under section 482 of the Code of Criminal Procedure, 1973 has been filed for quashing the First Information Report of Riga P.S. Case No. 132 of 2014 (G.R. No. 2425 of 2014) registered for the offences under Sections 120(B), 419, 420, 467, 468 and 471 of the Indian Penal Code.

(2.) Report was called for from the court below which has been received. From the report it appears that final form has not been submitted by the police.

(3.) Heard learned counsel for the petitioners and learned counsel for the State.