UMA SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present writ petition has been filed for the following reliefs as formulated by the petitioners _

(3.) Learned counsel for the petitioner states that FIR in Runnisaidpur P.S. Case No. 237 of 2019 was instituted in which the victim girl, who was an eye-witness, has recorded in her statement under Section 164 Cr.P.C. that the accused persons had committed the offence, but no action is being taken against them, who are threatening the petitioner and the victim. The petitioner has filed applications before various police authorities for taking necessary action.