GIRIJA NANDAN SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The defect, as pointed out by the registry, is ignored.

(2.) Heard learned counsel for the petitioners and learned counsel for the State.

(3.) The writ petition has been filed by the petitioners for quashing the FIR of Sitamarhi SC/ST P.S. Case No.18 of 2016 dtd. 1/3/2016 registered under Ss. 341, 323, 504 and 506 of the Indian Penal Code as well as Sec. 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act.