KONGRESS MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for petitioners and for State.

(2.) The petitioners are apprehending their arrest in connection with Pathrol PS Case No.88 of 2025, for offence registered under Sec. 191(2) 191(3), 109, 303(2), 115(2), 117(2), 351(2) of BNS, 2023, pending in court of learned Sub Divisional Judicial Magistrate, Madhupur.

(3.) Learned counsel for petitioners submits that there are case and counter case between the parties and altercation took place due to land dispute. He further submits that injury has been found on the informant side however it is not clear as to from whose blow such injury has been received.