ANITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for quashing criminal proceedings against him bearing Sirdala P.S. Case No. 217 of 2016 registered under Sections 420, 506, 406, 467, 471 and 473 of the Indian Penal Code.

(2.) The contention of the petitioner is that even if the entire allegations made in the FIR are believed to be true, no case as against him is made out.

(3.) Per contra, learned counsel appearing for the State submitted that there is allegation in the FIR that the co-accused Akhilesh Kumar Yadav @ Akhilesh Kumar had taken money from the informant in presence of the petitioner.