(1.) THE petitioner seeks the quashing of an order passed on January 9, 2009 and the entire proceedings against the petitioner. In particular, the petitioner questions the addition of charges against the petitioner by the learned sessions Judge.
(2.) THE petitioner has been implicated in an incident that took place at the old Chatham jetty on the night of March 19-20, 2008. It appears from the police version of things that certain persons had assembled in dinghies containing drums to illegally remove diesel fuel from 'mv Philokunji' berthed at the jetty, with the connivance of the captain and other hands on the vessel. The petitioner was the greaser on the ship.
(3.) ACCORDING to the police version, a patrol party accidentally hit upon a dinghi tied to the vessel whereupon a scuffle ensued in course of one of the smaller boats breaking the line and getting away and the other smaller boats attempting to follow suit. In the unconnected part of the incident that the police reports, one of the police personnel was struck and pushed into the water. A number of persons were implicated including the captain of the vessel and some of the hands on board. Three of the ship's personnel named to have been on board, applied for discharge under Section 227 of the Criminal procedure Code upon the matter being committed to the Sessions Court. One of them is the petitioner, challenging the continuation of the criminal proceedings against him by way of the present revision.