ANIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Pramod Kumar Singh, learned counsel for the petitioner and Mr. Rakesh Kumar Srivastava, 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 Ghosi P.S. Case No. 478 of 2018 registered on 5/12/2018 under Ss. 420, 468, 470 and 471 of the Indian Penal Code (for short 'IPC').

(3.) Learned counsel appearing for the petitioner submitted that for the same cause of action, the petitioner is being prosecuted twice as two FIRs have been filed one after other within a gap of six months. The aforesaid action of the respondents is neither sustainable in law nor on facts. Hence, the later FIR is liable to be quashed.