OM PRAKASH CHHAWNIKA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The High Court has denied anticipatory bail to the petitioner in connection with Complaint Case No. 6181 of 2021, instituted at the instance of the Respondent No.2 before us (original complainant), for the offence punishable under Ss. 323, 420, 467, 468, 471 and 120B read with 34, respectively, of the Indian Penal Code, 1860 (for short "the IPC").

(2.) Prima facie, it appears from the allegations levelled in the complaint and the other materials on record that there is a dispute between the complainant (Respondent No.2) and the petitioner (original accused) before us with respect to two plots of land bearing nos. 1608-1609, respectively, admeasuring 110 kathas.

(3.) We are not concerned with the case put up by the complainant at this stage. We are concerned with something which we should not overlook or ignore. The impugned order passed by the High Court denying anticipatory bail reads thus:-