RAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The defects, as pointed out by the registry, are ignored.

(2.) The petitioner of the instant case is informant of Jakkanpur P.S. Case No. 397 of 2018 registered on 22/8/2018 under Ss. 384, 341, 323, 406, 504 and 506 read with 34 of the Indian Penal Code .

(3.) He seeks a direction from this Court to be issued to the respondents to provide him security as also a direction to the respondents to arrest the accused Vikky Kumar in connection with the aforesaid Jakkanpur P.S. Case No. 397 of 2018.