RAM ANUJ SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Notice has personally been received by opposite party No. 2. Hence, service of notice against opposite party No. 2 be treated as valid service.

(3.) Petitioner was posted as an Assistant Sub-Inspector of Police in the Hila Police Station on 30.07.2013. Ruby Devi of village Keshopur filed a written petition addressed to the Officerin-charge, Hilsa Police Station that on the same day at about 11.30 AM, the named neighbours were digging on the raasta, causing inconvenience to Ruby Devi and other co-sharers. When Ruby Devi asked them not to dig, they started abusing and were bent upon to commit assault. A copy of the written report of Ruby Devi is at Annexure 2. The petitioner along with local Chowkidar went to inquire about the aforesaid allegation on 31.07.2013 at about 6.30 AM in village Keshopur.