KAMLESH PRASAD MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner is apprehending his arrest in connection with Complaint Case No.334 of 2020, for the offence registered under Sec. 307, 387, 302/120B of the IPC, pending in the court of learned Judicial Magistrate, First Class, Palamau at Daltonganj.

(3.) Learned counsel for the petitioner submits that the accident took place on 6/10/2018 and for that accident, Haider Nagar P.S. Case No.94 of 2018 was registered on 7/10/2018 which was investigated by the police and final form has been submitted saying that no clue was found. He submits that thereafter the complaint case was filed being Complaint Case No.103 of 2019 which was sent under Sec. 156 (3) Cr.P.C and pursuant to that Haider Nagar P.S. Case No.42 of 2019 was registered. He submits that the same was further investigated and the police found that falsely the complaint case has been lodged and final form has been submitted and recommendation was made to initiate the proceeding against the complainant under Sec. 182 and 211 of the IPC. He submits that by way of filing the protest petition, the learned court has taken cognizance against the petitioner in the said case and in view of that privilege of anticipatory bail may kindly be provided to the petitioner.