RAJIV KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is apprehending his arrest in connection with Sahibganj (T) P.S. Case No. 63 of 2023, registered under Sec. 341, 323, 307, 504 and 506/34 of I.P.C. and under Sec. 27 of Arms Act, pending in the Court of learned Chief Judicial Magistrate, Sahibganj.

(3.) Learned counsel for the petitioner submits that scuffle took place between informant and accused persons with regard to the minor accident which was taken place. He submits that the petitioner has no criminal antecedent which is disclosed in para 12 of the petition. He submits that the petitioner had arrived at the spot where scuffle was going on. He further submits that allegations are against Anish Yadav and Sudhansu Rai of firing and nothing incriminating has been recovered from the possession of this petitioner.