PANKAJ SRIVASTAVA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Initially an FIR was instituted being Kotwali (Hindpidhi) P.S. Case No.742/2014 on the fardbeyan of the informant-Tara Shahdeo against accused Ranjit Singh Kohli and his mother Kaushal Rani for the offences punishable under section 498A/34 of the Indian Penal Code.

(3.) In course of investigation, it was revealed that Ranjit Singh Kohli had returned to Ranchi on 20.8.2014 and he along with his friend Rohit Raman went at the residence of maid servant at Silli. It is alleged that on 20.8.2014, Rohit Raman accompanied the accused Ranjit Singh Kohjli and Kaushal Rani as well as his maid servant and a dog to the house at Bariatu of the sister of the accused namely Kiran Devi and after being accompanied by one Ajay Kumar, bodyguard of the petitioner, went along with them to Archies Hotel situated at Station Road, Chutia where they stayed in the night. Further allegation has been levelled that the accused persons were accompanied by one Rohit Raman to Sherghati at the residence of Shri Rajesh Prasad, SDJM, Sherghati. It is also alleged that on 28.2014, accused along with Rajesh Prasad and his wife and child reached Patna Airport by a Tata Sarari Storme vehicle from Sherghati to catch a flight but since the flight was missed, Rajesh Prasad along with his family, mother of Ranjit Singh Kohli, maid servant stayed at a hotel in the night whereas Ranjit Singh Kohli and Ajay Kumar proceeded to Delhi in Bolero vehicle belonging to Rajesh Prasad. Subsequently Rajesh Prasad along with his family and others had caught a flight and had gone to Delhi. Ranjit Singh Kohli and Kaushal Rani were subsequently arrested on 26.8.2014 and 27.8.2014.