RAJENDRA PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner is apprehending his arrest in connection with the case registered under Sections 406, 409, 420, 467, 468, 471, 120B and 34 of the Indian Penal Code and Sec. 3(i)(v) of the SC/ST (Prevention of Atrocities) Act.

(3.) The case of the prosecution is one Sri Narayan Vigyan Prabhakar gave a written report Officer-In-Charge of Dhansar police station that departmental inquiry have ordered which was conducted by the D.D.C. From the allegation it appears that compensation award of land acquired of members of Scheduled Tribe was mis-appropriated.