PRADEEP YADAV Vs. STATE OF JHARKH

JUDGEMENT

(1.) Heard Mr. Rajendra Krishna, learned counsel appearing for the petitioner and Mr. Ajit Kumar, learned A.A.G. for the State.

(2.) The petitioner is an accused in connection with Godda (M) No. 37 of 2017.

(3.) It has been alleged in the FIR that a general meeting was being conducted on 05.03.2017 on the issue of environment for establishment of 1600 MW power plant by Adani Power. The hearing got concluded on 12:05 p.m. and when the people started going out from the premises, then this petitioner along with his supporters provoking the common villagers and telling them to oppose the meeting, prompted his supporters to prevent the Government officials from discharging their duty and subsequent thereto about 150-200 supporters of the petitioner started pelting stones as a result of which they had a law and order problem. The police resorted to tear gas shelling and on account of the incident several police personnel sustained injuries and Government vehicles were also damaged.