AJAY PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioners have sought for quashment of First Information Report of Manpur Police Station Case No.168 of 2018 on the ground that for the occurrence of same date Manpur Police Station Case No.169 of 2018 was registered on the Fardbeyan of Vijay Paswan.

(3.) In the Fardbeyan, Vijay Paswan has alleged that First Information Report named accused persons had started hurling abuses against him by taking his caste name and simultaneously they started brick bating and fire. One of the fire hit at the stomach of Vijay Paswan.