DIPU MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 482 Cr.P.C. with a prayer for quashing the F.I.R. being Sindri P.S. Case No. 92 of 2022 registered under Sec. 147, 148, 149, 341, 323, 307, 353, 332, 333, 337, 393, 448, 427, 506, 120B of the Indian Penal Code and under Sec. 27 of the Arms Act.

(3.) The brief facts of the case is that on 25/8/2022, Police Inspector- cum-Officer-in-Charge of Sindri Police Station got an information that an unlawful assembly has been formed by the accused persons of the case, being armed with deadly weapons. The Officer-in-Charge along with the police personnel at about 1:30 P.M. stopped the members of the unlawful assembly who were out to kill Lakhi Singh and to kill the police personnel who protect Lakhi Singh. The members of the unlawful assembly entered inside the office of Janta Mazdoor Sangh of Lakhi Singh and vandalized the same. On attempt being made by police to prohibit them, the members of the unlawful assembly resorted to brick pelting and caused murderous assault upon the police personnel. They also fired upon the police party from firearms and also vandalized the vehicles parked in front of the house of Lakhi Singh. The members of the unlawful assembly assaulted Assistant Sub Inspector of police -Ashok Kumar Singh and also pushed the informant causing injury and they also assaulted Sub Inspector of Police -Abhay Kumar and the petitioner was also a member of the said unlawful assembly.