HEMANTI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners, learned counsel appearing for the State and learned counsel appearing for the informant.

(2.) The petitioners are apprehending their arrest in connection with Dhanwar P.S. Case No.139/2025, registered for the offence under Ss. 191(2), 190, 333, 115(2), 117(2), 118(2), 109, 303(2), 352, 351(2) of the BNS, pending in the Court of the learned Judicial Magistrate, 1st Class, Giridih.

(3.) Learned counsel appearing for the petitioners submits that the petitioners are lady members of the family of Ramdev Ram and Basudev Ram. He further submits that the altercation took place between the parties due to plucking mangoes with stones and both the sides are neighbours. He then submits that so far as the allegation of assault is concerned, that is not against these petitioners. The allegation of assault is upon other accused persons. He next submits that the entire family members have been arrayed as accused. He also submits that petitioner no.1 has also lodged the FIR for the same incident on the same day.