ANAND SONI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with S.T. Case No. 555 of 2023 arising out of Chainpur P.S. Case No. 177 of 2023 corresponding to G.R. No. 1667 of 2023 for the offences registered under Sec. 307/34 and 120-B of the Indian Penal Code and Sec. 27 of Arms Act, pending in the court of learned Additional Sessions Judge-VI cum Special Judge (ACB), Palamau at Daltonganj.

(3.) On 8/7/2023, co-accused Raj Soni @ Monu Soni and Mithu Soni had fired upon the Informant causing firearm injury. It is alleged that they had asked the Informant to withdraw the case filed against the petitioner and others and when he refused to do so, occurrence has taken place.