JAMAL AKHTAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) No body appears either on behalf of the State or on behalf of the North Bihar Power Distribution Company Limited. However, a counter affidavit has already been filed on behalf of the North Bihar Power Distribution Company Limited.

(3.) This application has been filed by the petitioner for quashing the first information report (for short 'FIR') of Chanpatiya P.S. Case No. 37 of 2019 registered under Sections 353 and 188 of the Indian Penal Code (for short 'IPC').