MAHADEO YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Hunterganj P.S. Case No. 80/2018 corresponding to G.R. No. 739/2018 for the offences registered under Sec. 302 and 34 of the Indian Penal Code and Sec. 27 of Arms Act, pending in the court of Sri Kamal Ranjan, learned Judicial Magistrate, 1st Class, Chatra.

(3.) On 6/5/2018, father of the Informant namely Saryu Yadav was shot dead by unknown persons near Nankajore Aahar. Suspicion has been raised against the petitioner and co-accused persons that due to the land dispute, they had threatened the deceased of dire consequences three days prior to the occurrence and they must have shot dead the deceased.