PARIMAL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present petition has been filed "for quashing of the First Information Report (hereinafter referred to a F.I.R.) of the Buxar Town P.S. Case No. 729/19 registered on 14.10.2019 under sections 420 and 489(b) of the Penal Code, 1860 in the District of Buxar, pending in the court of Chief Judicial Magistrate, Buxar."

(3.) Learned counsel for the petitioner submits that the FIR in Buxar Town P.S. Case No. 729 of 2019 is vexatious and has been lodged by the informant merely to harass the petitioner. It is submitted that the offence alleged under Sections 420 and 489(b) IPC is not made out in absence of any averment made in the FIR that the petitioner induced the informant to deliver any property. Similarly, no offence is made out under Section 489(b) IPC in absence of any accusation that the petitioner committed any of the acts enumerated therein such as selling, buying, receiving or using any forged or counterfeit currency note or bank note.