LAWS(PAT)-2003-5-40

CHANDRADEO SINGH Vs. STATE OF BIHARQ

Decided On May 05, 2003
CHANDRADEO SINGH Appellant
V/S
State Of Biharq Respondents

JUDGEMENT

(1.) BY the Court.Heard counsel for the parties.

(2.) BY the order impugned, prayer of the petitioner for discharge in terms of Section 227 of the Code of Criminal Procedure (hereinafter to be referred to as Code) has been rejected.

(3.) I have perused the First Information Report and the materials on record, wherefrom prima facie case is made out against the petitioner. The requirement of Sections 227, 239 and 245 of the Code is to sift evidence on record only for limited purpose of ascertaining whether a prima facie case is made out against the petitioner and at this stage, the Court is not required to undertake an elaborate inquiry in sifting and weighing the material to arrive at the conclusion that it will not lead to conviction.