SITARAM YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(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 Hayaghat P.S. Case No.53 of 2017 dated 20.08.2017 registered for the offences punishable under Sections 302/34 and 120-B of the Indian Penal Code.

(3.) The contention of the petitioner is that though he is not involved in the commission of the murder, his name has been given by the informant at the instance of the liquor mafia. His further contention is that if the FIR is allowed to continue, the same would amount in abuse of the process of the court.