PAWAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the opposite parties no. 2 to 5.

(2.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) The petitioner was the informant of Barahara (Sinha) PS Case No. 229 of 2009 dated 06.09.2009. The allegation was that the opposite parties no. 2 to 5 and two others had come with firearms and shot at the father of the petitioner resulting in his death. After investigation, the police submitted final report in which only one co-accused Devbalam Singh was sent up for trial while others, including the opposite parties no. 2 to 5 were not sent up for trial. Being aggrieved by the fact that the opposite parties no. 2 to 5 were not summoned by the Court, the petitioner, being the informant of the case, has filed the present application.