SANJEEV KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner is apprehending his arrest in connection with Gumla P.S. Case No. 188/2018, corresponding to G.R. No. 719/2018 for the offences registered under Sec. 193, 196, 420, 467, 468, 469, 471 and 120B of the Indian Penal Code, pending in the court of learned Chief Judicial Magistrate, Gumla.

(3.) It is alleged that co-accused Akhouri Gaurav Prasad had filed an application before the Circle Officer, Gumla Sadar for entering his name in the revenue records with regard to the lands appertaining to Plot Nos. 863, 864 an 866 under Khata No. 176, total area 0.54 acres, as Akhouri Baibhav Prasad in whose name, aforesaid lands was mutated, had died. Petitioner is claiming the land as his legal heir. Co-accused Akhouri Gaurav Prasad made this application for mutating his name on the basis of fake death certificate of Akhouri Baibhav Kumar. Petitioner is alleged to be the pairvikar of the co-accused Akhouri Gaurav Prasad.