ISMAIL SHEIKH Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner is apprehending his arrest in connection with Rajmahal P.S. Case No.175 of 2021, for offence registered under Sec. 147, 148, 149, 341, 323, 307, 342, 427, 354, 506, 504 of the IPC and Sec. 8 of the POCSO Act, pending in court of learned Special Judge (POCSO Act), Sahibganj.

(3.) Learned counsel for petitioner submits that the petitioner has been falsely implicated in this case and the petitioner happened to be a retired teacher aged about 64 years. He further submits that Annexure-2 is Pension Book which clearly suggest that the petitioner is a pensionary after the retirement. By way of referring to the contents of the FIR, he further submits that allegation is made that 400-500 persons have tried to enter the house of the informant and the allegation of molestation is not there against the petitioner and there are general and omnibus allegations. He then submits that the petitioner has got no criminal antecedent as disclosed in paragraph no.14 of the petition.