NIRANJAN PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner is apprehending his arrest in connection with Barhi P.S Case No.227 of 2025, for offence registered under Sec. 109(1), 329(4), 352, 351(2), 3(5) of BNS, 2023 and sec. 27 of Arms Act, 1959, pending in court of learned Sub-Divisional Judicial Magistrate, Hazaribagh.

(3.) Learned counsel for petitioner submits that false allegations are made against the petitioner of firing from pistol. He further submits that no injury has been found in the person. He also submits that the petitioner has got no criminal antecedent as disclosed in paragraph no.12 of the petition.