RAHUL AGARWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners in this writ petition has prayed that an F.I.R. being instituted against the respondent Nos. 5 and 6 due to their behavior in forging signature of petitioner No. 2 in the notice issued under Sec. 41A of the Cr.P.C.

(2.) Further, a prayer has been made to initiate a departmental enquiry against the police official as they have forged documents and arrested the petitioners illegally.

(3.) Admittedly, the petitioners are accused for committing offence in connection with Jugsalai P.S. Case No. 77 of 2017 corresponding to G.R. No. 1992 of 2017 for committing offence punishable under Ss. 341, 354, 354A, 504 and 506 of the Indian Penal Code and Sec. 67 and 67A of the Information Technology Act.