D. BHUBANMOHAN PATNAIK AND 3 ORS. Vs. STATE

JUDGEMENT

(1.) THE four Petitioners along with seven others have been committed by the S.D.M. Jeypore to stand their trial in the Court of sessions for offences punishable under Sections 120 -B/399, Indian Penal Code and under Section 4 of the Explosive Substance Act, 1908. The Petitioner No. 1 has also been committed to stand trial for the offence punishable under Section 153 -A, Indian Penal Code. This petition from jail by the four Petitioners asks for quashing of the commitment order.

(2.) THE Petitioner No. 1 had indicated his desire to be heard personally in support of the petition and stated that he would place the case of all the four Petitioners. Under orders of this Court he was brought up from the jail and was produced before the Court. He argued in support of the petition and the learned Standing Counsel was heard on behalf of the State.

(3.) THE Petitioner No. 1 contends that the order commitment is bad on the following grounds: