GAJENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Defect pointed out by the registry is ignored.

(2.) This application under Article 226 of the Constitution of India has been filed by the petitioner for quashing the First Information Report (for short 'FIR') of Behea P.S. Case No.4 of 2011 registered for the offences punishable under Sections 420, 406, 409 and 120B of the Indian Penal Code.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is not named in the FIR. In course of investigation, the police tried to apprehend him as his name also transpired as one of the accused. Apprehending arrest, petitioner moved for grant of pre-arrest bail before the court of session, which was rejected. Thereafter, the petitioner moved for grant of pre-arrest bail before this Court, which has been allowed. He contended that till date the police report has not been submitted and the implication of the petitioner in the case is without any substance.