ARBIND ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner named above has been made accused in connection with Kanke P.S. Case No. 248 of 2021 (S.T. No. 236 of 2022) for the offence under Ss. 302, 201, 34 of the Indian Penal Code, pending in the court of AJC-VII, Ranchi.

(3.) The deceased is the father of the petitioner and as per the FIR, which has been lodged by the daughter of the deceased, the deceased was an alcoholic and he used to abuse and assault the petitioner and his mother. As a result, there was estranged relationship of the deceased with the petitioner and his mother. On the date of incidence, it is alleged that when the deceased started abusing the mother and brother of the informant, scuffle ensued in which he sustained fatal injury.