RAJENDRA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) With the consent of learned counsel for the parties, they are heard finally.

(2.) By this common order, both the criminal revisions (Cri. Rev. Nos.244/10 and 425/10) are being disposed of as both the revisions have been preferred against the order dated 9.2.2010 passed by Additional Sessions Judge, Mungawali, in Sessions Trial No.142/09, whereby charges under Sections 4/5 of the Explosives Substances Act and Section 34(2) of the Excise Act have been framed against the revisionist.

(3.) Brief facts of the case are that Town Inspector, Police Station, Chanderi, has received an information that Jitendra Singh and Mama Thakur @ Gajendra Singh have stored detonators and illicit liquor in their house situated behind Telephone Exchange, Chanderi. On this information, police party reached there and search of the house was made in presence of witnesses Deepak Shrivastava and Vivek kant Bhargava before revisionist Jitendra Singh. During search, explosives substances as per the seizure memo alongwith 380 quarters of country-made liquor and 120 quarters of plain liquor have been found without having any valid licence, therefore, Crime No.277/06 under Sections 4/5 of the Explosives Substances Act and Section 34(2) of the Excise Act has been registered. After due investigation, charge-sheet has been filed in the Court of JMFC, Chanderi, who has committed the case for trial to the Sessions Court. The learned Additional Sessions Judge vide order dated 9.2.10 has framed the charges as aforesaid. Being aggrieved, these revision petitions have been filed.