FIROZ ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) When the matter is called out, both the learned counsels have appeared.

(2.) Learned counsel for the petitioners submits that the petitioners are innocent and have not committed any offence. He further submits that there are many Sec. but the main Sec. is Sec. 386 IPC. He further submits that however no case is made out under Sec. 386 IPC. He further submits that firstly case was lodged by the informant's side and in retaliation case was lodged from the petitioner side. He further submits that the petitioners are the members of the Madarsa Khairul Islam and they asked for rent. The petitioner no.1 has also lodged a case against the informant. He further submits that informant's party have got no injury rather petitioner no.1 got some injury. He further pointed out paragraph no.7 of the case diary wherein Farid Khan has testified the petitioners as members of the Madarsa committee.

(3.) Learned counsel for the State opposed the prayer for anticipatory bail and submits that petitioners are named in the FIR.