SURENDRA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners named above have been made accused in connection with Piparwar P.S. Case No. 59 of 2022 for the offence under Ss. 385, 387, 34 of the Indian Penal Code and Sec. 17 of C.L.A. Act.

(3.) It is submitted by learned counsel for the petitioners that the mobile, from which it is said that extortion demand was made, does not belong to the petitioners. The petitioners are not named in the FIR and there is no legal material against the petitioners and they have got no criminal antecedent.