ANOOP KUMAR MITTAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, the learned counsel appearing for the State and the learned counsel appearing on behalf of the informant.

(2.) In this petition, the prayer has been made for quashing of the entire criminal proceedings including the First Information Report arising out of Baliapur P.S. Case No.174 of 2019 registered for the offence under Sec. 302 of the I.P.C and Sec. 27 of the Arms Act, pending in the court of learned Judicial Magistrate, Dhanbad.

(3.) The F.I.R has been lodged alleging therein that on 19/11/2019 the informant received a call on his mobile that his brother namely Rakesh Kumar Grover has fallen and is lying down at his office. After the informant reached the office of his brother he saw that some persons trying to open the door and thereafter the informant found that his brother is covered with blood and lying on the floor. The informant rushed to Asian Jalan Hospital along with his brother where his brother declared dead by the doctor. Thereafter he took his brother to PMCH, where the doctor declared his brother dead. It is further stated by the informant that his brother may have been killed by some unknown person or he has committed suicide. Hence the F.I.R.