DINESH RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Defect pointed out by the Stamp Reporter is ignored.

(2.) This application under Articles 226 and 227 of the Constitution of India has been filed by the petitioners for constituting a medical board for examination of the injuries of the informant, which is alleged to have been caused by the petitioner no.2 by firearm.

(3.) It is submitted by the learned counsel for the petitioners that in the oral statement of Manish Kumar recorded at Sadar Hospital, Ara on 02.12.2015 at 1:50 p.m., it has been alleged that on the same day at about 12:30 p.m. while he was returning to his home, on account of previous enmity relating to land, Sushil Yadav (Petitioner no.2) opened fire from some distance causing bleeding injury on his shoulder. On hearing the sound of firing, some neighbouring people assembled at the place of occurrence and took him to Sadar Hospital, Ara where he was undergoing treatment and, in course of treatment, one Suresh Prasad Kushwaha, a compounder, extracted the cartridge from his person.