RAJANI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This writ petition has been filed by the petitioners for quashing the FIR of Manjhi P.S. Case No. 216 of 2017 dtd. 1/10/2017 registered under Ss. 420 , 409 , 467 , 468 , 471 , 201 and 120B of the Indian Penal Code.

(3.) Learned counsel for the petitioners submitted that on perusal of the FIR it would appear that no cognizable offence is made out against the petitioners. He contended that till date the petitioners are working on the post of teacher in the school, but arbitrarily their salary has been withheld. He argued that deliberately the FIR has been instituted only against the teachers, who were appointed, but in spite of their being specific allegation made against the Block Education Officer, namely, Mr. Neyaz Ahmad and the then Principal of the Upgraded Middle School Kaurudhauru, Manjhi in the FIR, they have not been made accused in the case.