PUNESHWAR PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner Puneshwar Prasad Singh has filed this Criminal Writ Petition with a prayer to direct the respondents not to harass him in connection with Bistupur P.S. Case No. 232 of 1998 (G.R. No. 1794 of 1998), registered against his son and others for the offences under Sections 302/120B of the Indian Penal Code and S. 27 of the Arms Act.

(3.) Learned counsel for the petitioner submits that he has nothing to do with his son, who is out of his control. He has also sworn an affidavit prior to institution of this case against his son that this petitioner has left his son and has no connection whatsoever with his son. It is further submitted that as Ranjit Singh alias Ranjit Choudhary, son of this petitioner, is absconding in the said case, processes etc. under Sections 82, 83, Cr.P.C. have been proclaimed and the properties of this petitioner have already been attached.