MANISH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, Mr. Ramawatar Choubey, learned counsel for the petitioner and Mr. Bhola Nath Ojha, learned counsel for the State.

(2.) This petition has been filed for quashing of First Information Report including order taking cognizance dtd. 22/3/2021 in connection with Chatra Sadar P.S. Case No. 11 of 2021, pending in the Court of learned Chief Judicial Magistrate, Chatra.

(3.) F.I.R. has been lodged alleging therein that on 19/1/2021 at about 8.05 P.M. the informant Prakash Seth, the Police Sub Inspector, Sadar, Chatra alongwith 8 police personnel went near the house of petitioner then the petitioner began to flee away but he was apprehended and 3 cartridges were recovered from his pocket. It is further alleged that the petitioner confessed that 3 cartridges and one pistol was given to him by Sudhanshu Pandey and the pistol is kept in the house. It is further alleged that the police party went to the house of the petitioner but the entire family members of the petitioner behaved rudely and the police returned back without recovering the pistol.