FR JOSEPH PULICKAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.P.P. for the State and learned counsel for the opposite party no. 2.

(2.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) The allegation against the petitioner and six others in the complaint filed by the father of the opposite party no. 2 (who was originally made the opposite party no. 2 but because of his death during the pendency of the present proceeding has been substituted by his son), is of forcibly ploughing the field belonging to the opposite party no. 2, with the help of the police causing loss of Rs. 15,000/- to the opposite party no. 2.