IN RE: BISWANATH TEWARY AND ORS. Vs. STATE

JUDGEMENT

(1.) Supplementary affidavit filed in Court today be kept on record.

(2.) This revisional application is taken up for hearing together with the application being C.R.A.N.1868 of 2006 in view of the order dated 17.1.2012.

(3.) The challenge in this revisional application is to the order dated 30.3.2006 passed by the learned Judicial Magistrate, Raghunathpur in connection with R.P.F. Case No. 51 of 2005 dated 13th June, 2005 under Section 145 (b)/146/147/174 of the Railway Act whereby rejecting the prayer of the petitioners for discharging them from the case.