VINOD KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 528 of BNS, 2023 with a prayer for quashing and setting aside the entire criminal proceeding including the First Information Report in connection with Madhuban P.S. case no. 03 of 2025 registered for the offences punishable under Ss. 191 (2), 191 (3), 190, 324 (5), 326 of the BNS, 2023, pending in the court of learned JMFC, Dhanbad on the ground that this is the second FIR in respect of same occurrence for which, earlier Madhuban P.S. case no. 01 of 2025 and Madhuban P.S. case no. 02 of 2025 have already been registered.

(3.) The brief that of his case is that this case, being the Madhuban P.S. case no. 03 of 2025 has been registered, basing upon the written report submitted by the Circle Inspector of Mahuda Circle office, alleging therein that on 9/1/2025 at about 10.30 AM, there was a fight between two groups, one led by Karu Yadav and the other by Sheikh Guddu, to have dominance over the Babudih colliery. There was arson, firing, assaults and counter assaults between the members of the two groups. On getting the information, the informant reached the place of occurrence, along with the police force at about 11.00 AM and saw the occurrence. The fire was extinguished by the fire engines and information was received that the supporters of Karu Yadav have torched the AJSU party office. The informant also saw the same. The persons present at the place alleged that it is the supporters of Karu Yadav who have committed the said occurrence. Madhuban (Dharmabandh O.P.) P.S. case no. 01 of 2025 has been instituted upon written report submitted by the Sub Inspector of Police ' cum- In-charge Dharmabandh O.P. alleging that on 9/1/2025, at 10.00 AM, the outsourcing company of BCCL namely M/s Hilltop company for excavation of coal started the work of demarcation of the land. The outsourcing Hilltop company has sublet the work to Karu Yadav. The local residents were opposing Karu Yadav for their own reasons. The ground of Karu Yadav was opposed by the group of Sheikh Tohid @ Dablu. Subhash Singh is a AJSU supporter and with the help of Subhash Singh and the villagers, the Hon'ble Member of Parliament from Giridih, held meetings at the Babudih office and BCCL area. At about 11.00 AM, about 100 persons of Karu Yadav, 61 of whom, have been named in FIR along with others, on motorcycle and other vehicles, armed with deadly weapons, reached Babudih place of work. From the other side, Sk. Tohid along with about 100 persons, 61 of whom have been named, also came on motorcycles and other vehicles, armed with deadly weapons and opposed the work. The informant along with armed forces and other officers reached the place of occurrence. The informant tried to pacify the parties but both the parties did not oblige the informant and started to abuse each other, consequent upon exchange of abuse, there was assault, counter assault, firing and blasting of bombs. Several vehicles were damaged and torched. Subhash Singh sustained bullet injury on his leg. More force reached at the place of occurrence, after getting the information and after arrival of sufficient number of forces; the miscreants and accused persons, fled away and they were chased away by the police personnel. Madhuban P.S. case no. 02 of 2025 has been instituted on the basis of the written report submitted by the Sub-Inspector"cum-Officer"in-Charge of Madhuban police station. He has also stated that on 9/1/2025 at 11.00 AM, there was fight for dominance over Babudih colliery between two groups, there was assault and counter assault, firing and arson. The members of Karu Yadav group torched the office of AJSU and vandalized the same. The members of Karu Yadav group assembled in support of Karu Yadav. Police force after getting information reached there and tried to arrest the members who were present there. Police surrounded Karu Yadav and his son Binod Yadav. They used criminal force against the police personnel and deterred them from discharging their duty. The wife of Karu Yadav and other persons made a murderous assault upon the police team in an organized manner and forcibly took way Karu Yadav and his son from the custody of police. In the stone pelting that took place, the Sub-Divisional Police Officer, Baghmara, sustained 2-3 stone injuries on his head and became injured and fell down on the ground and taking advantage of the police party paying their attention to the injured Sub-divisional police officer, the miscreants including Karu Yadav and his son, fled away from the place of occurrence.