DEO KISHOR YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar Singh, along with Mr. Shailendra Kumar Singh, learned counsel for the petitioner and Mr. Md. Arif, learned A.P.P. for the State.

(2.) The petitioner has moved the Court under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) The petitioner was not named in the initial F.I.R. of Murliganj P.S. Case No. 61 of 2003. Subsequent thereto, charge- sheet was submitted against other co-accused and trial held leading to their conviction. Thereafter, the informant again made a statement before the police that because the petitioner had filed a petition before the High Court for removal of the deceased from the post of Pramukh, he is also involved in the conspiracy to kill the deceased. Based on such statement, the police submitted charge-sheet against the petitioner also, leading to the Court taking cognizance.