BHAIRAV SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Cr. Revision has been preferred on behalf of the petitioner Bhairav Singh against the order dtd. 22/2/2022 passed by the Additional Judicial Commissioner-XXII, Ranchi in Misc. Criminal Application No. 1193 of 2021 arising out of S.T.No.260 of 2021 Sukhdeonagar P.S. Case No. 05 of 2021 corresponding to G.R. No.1219 of 2021 whereby the discharge application of the petitioner has been rejected.

(2.) The learned Counsel for the petitioner has submitted that though the name of the petitioner figured in the F.I.R. yet the general and omnibus allegations have been made against all the named accused and the unknown persons. No person of public has identified the petitioner at the place of occurrence. The presence of the petitioner at the place of occurrence is not established except the police personnel who have stated in their statement under Sec. 161 of Cr.P.C. So far as the injuries which the police personnel and other authorities had sustained, the same was simple in nature and no offence under Sec. 307 of I.P.C. is made out.

(3.) The learned G.A.III vehemently opposed the contentions made by learned Counsel for the petitioner and contended that the name of the petitioner is figured in the F.I.R. the allegations made against the named accused and the unknown persons are in regard to inflicting injuries indiscriminately with the weapons in their hand whereby the several police personnel sustained injuries and the learned court-below has rightly rejected the application of the petitioner for discharge.