BISHWA NATH MISHRA 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 filed by the petitioner for directing the court below to proceed with the report of police dated 14.12.2015 and punish the informant of Ghanshyampur P. S. Case No. 144 of 2015 for the offences punishable under Sections 181 and 211 of the Indian Penal Code (for short 'IPC').

(3.) The petitioner was made an accused in the aforesaid Ghanshyampur P. S. Case No. 144 of 2015 registered inter alia under Sections 354 A and 379 of the IPC. On completion of investigation, the police submitted final form holding the accusation made in the FIR to be false.