KUNDAN JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the petitioners, Mr. S.P. Roy and learned counsel for the State, Mr. Vineet Kumar Vashistha, APP.

(2.) Learned counsel for the petitioners has submitted that petitioners are apprehending their arrest in connection with Complaint Case P.S. Case No.104 of 2022, for the offence registered under Ss. 323/341/452/354/34 IPC.

(3.) Learned counsel for the petitioners has submitted that it is alleged that the genealogical table is false given by the petitioners, as such, criminal case has been instituted, though it is civil dispute between the parties criminal case has been instituted.