RABINDRA NATH TIWARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending his arrest, petitioner- Rabindra Nath Tiwari @ Rabindra Tiwary has moved this Court for grant of privilege of anticipatory bail in connection with Complaint (Chainpur Forest) Case No. 2623 of 2019 registered under Ss. 33, 52 of the Indian Forest Act.

(2.) Heard the parties.

(3.) It is submitted by learned counsel for the petitioner that the land in question is the Khatiyani raiyati land standing in the name of the grand-father of the petitioner and the revenue receipt is being issued in the name of father of the petitioner. The title suit has been filed by the forest department with respect to the suit land and the matter is sub-judice. It is further submitted that Plot Nos. 57 and 110 had been received by the ancestor of this petitioner in Partition Suit No. 57 of 1970 and after vesting these plots also figured in M Form.