PRASHANT PRADHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anil Kumar Sinha, learned senior counsel for the petitioner assisted by Mr. Bharat Kumar, Mr. Devesh Krishna, learned counsel for the respondent-State and Mr. Parth Jalan, learned counsel for the C.B.I.

(2.) This writ petition has been filed for direction upon the respondents to get the Korrah P.S. Case No. 158 of 2021 registered under Sec. 25(1-A)/26 of the Arms Act, pending in the Court of learned A.C.J.M., Hazaribag investigated by the C.B.I./C.I.D. or any other independent agency, pending in the Court of learned A.C.J.M, Hazaribag.

(3.) The First Information Report has been lodged on the self statement of S.I. Bajrang Mahto alleging therein that at about 14.45 P.M. during crime checking at P.S. Gate they signaled a Fortuner car to stop but the driver tried to alight from car and run away and he was stopped. On getting suspicious, they tried to find independent witnesses, but due to notoriety of Prashant Pradhan none came forward. Further it is alleged that when enquired he disclosed his name as Prashant Pradhan. It is further alleged that one 9 MM country made pistol full with 8 cartridges were found from his full pant and Rs.14,200.00 from his shirt's pocket. A country made revolver and huge quantity of cartridges were kept in the dishboard from the bag kept in the dishboard of the vehicle.