AKHTAR PARWEZ Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner is apprehending his arrest in connection with Chas P.S. Case No.350 of 2021, registered for the offence under Ss. 420, 467, 468, 471, 120B read with Sec. 34 of the Indian Penal Code, pending in the Court of the learned Chief Judicial Magistrate, Bokaro.

(3.) Learned counsel appearing for the petitioner by way of inviting attention of the Court to page 24 of this application submits that in light of the genealogy, the petitioner is legal heir/successor of Chulahi Munshi, who is khatiani raiyat. He further submits that this fact is further fortified in light of the order of the Circle Officer, Chas dtd. 2/8/2018, contained in Annexure-2. He then submits that the FIR has been lodged alleging that the land is belonging to the informant. He next submits that the petitioner has got no criminal antecedent, as disclosed in paragraph 19 of this application. He next submits that two of the coaccused persons have been granted anticipatory bail in ABA No.7224 of 2025.