DINESH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with the case registered under Sections 341, 323, 324, 307, 342, 504 of the IPC, and Section 27 of the Arms Act, arising out of Hussainabad P.S.Case No.42 of 2016, dated 20.02.2016, corresponding to G.R. No.284/16.

(2.) The present case has been registered on the basis of information given by one Vikrant Kumar Singh, wherein it is alleged that the informant was going to his Khalihan from his house on 19.2.2016 at 9.00 p.m. and had reached the door of Alok Kumar Singh @ Tutu Singh, who came out of his house asked that why the informant is not ready to sale his lands in spite of repeated request by him andthereafter started hurling abuses to the informant and when the informant protested, then the petitioner (Dinesh Kumar Singh) and his brother Alok Kumar Singh slapped him and also assaulted him with the butt of the rifle and on the instigation of their father, who order to kill, three rounds were fired from rifle however the informant made his narrow escape.

(3.) It is alleged also that when the informant was coming to the police station than co-accused Alok Kumar Singh and his cousin brother who driving the vehicle were sitting on road with rifle and therefore, the informant out of fear could not reach the police station in the night of the occurrence itself.