SUBH NARAYAN MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) On call, none appeared on behalf of the petitioners either to press this petition or to make a prayer for adjournment. However, Sri A.M.P.Mehta, learned Addl. Public Prosecutor appearing on behalf of the State is present.

(2.) The present petition has been filed under Section 482 of the Code of Criminal Procedure with a prayer to quash an order dated 6.2.2007 passed by learned F.T.C.II, Siwan in Sessions Trial No.388 of 2006, arising out of Guthani P.S. Case No.18 of 2003. By the said order, learned trial court has rejected the petition filed under Section 227 of the Code of Criminal Procedure for their discharge.

(3.) The present case is in relation to offence committed under Section 307/34 of the Indian Penal Code and 27 of the Arms Act. After going through the order of rejection of discharge petition, it appears that while hearing discharge petition, learned F.T.C.II, Siwan had examined the case record and case diary and thereafter he had come to the conclusion that the witnesses have supported the allegation against the petitioners in the case diary and there were sufficient materials available on the record against them. The court is of the view that while hearing a petition under Section 482 of the Code of Criminal Procedure that too against the order of cognizance or order of rejection of discharge petition in a serious police case, it is not required for this Court to examine and peruse the entire case diary. The learned trial court has examined the same and thereafter rejected the discharge petition. The Court is of the opinion that while rejecting the discharge petition, learned F.T.C.II has committed no error.