SANTOSH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This application under Articles 226 and 227 of the Constitution of India has been field by the petitioner for directing the Officer-in-charge of Chawk Kala, Patna City Police Station to institute First Information Report (for short 'FIR') for an occurrence, which allegedly took place on 15th July, 2019 on the basis of a written report sent to him through registered post on 02.08.2019.

(3.) The allegation in the written report dated 02.08.2019 is that on the alleged date of occurrence of offence when he went to collect rent from his tenants, the accused persons namely, Lalan Prasad, Manoj Kumar, Nitish Kumar and Raj Kumar along with 4- 5 unknown miscreants threatened him to execute sale deed of his house. They also assaulted him as a result of which he sustained injuries. The accused Lalan Prasad snatched his golden chain and Manoj Kumar took away Rs. 17,000/- from his pocket.