SUMAN KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ application is by a practicing Advocate of this Court for a direction to quash the FIR instituted as against him at the behest of the traffic police and for a direction to the respondents to initiate proceeding against the traffic police/official. The whole episode started on a minor issue of petitioner having been caught driving motor vehicle without helmet. Both sides i.e. the petitioner being a practicing Advocate of this Court and the respondents having made it a question of ego, resulted in such acrimonious allegation and counter allegation. Even the Registry of this Court was sought to be drived in.

(2.) A counter affidavit has been filed in which it has been stated that consequent to investigation, charge-sheet was submitted upon which C.J.M., Patna has already taken cognizance of offence as charged against the petitioner.