SIDHHARTH RISHABDEV SATYAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioner, learned A.P.P. for the State and learned counsel for the informant/opposite party no. 2.

(2.) Learned Senior Counsel for the petitioner submits that the present quashing application has been filed seeking quashing of the order dtd. 26/2/2020 passed by the learned Special JudgePOSCO-cum-Additional Sessions Judge-I, Lakhisarai whereby application filed under Sec. 227 of the Cr.P.C. seeking discharge in connection with Special Case No. 10 of 2019 arising out of Medni P.S. Case No. 66 of 2018 has been rejected.

(3.) Learned Senior Counsel for the petitioner further submits that initially Medni P.S. Case No. 66 of 2018 was instituted under Ss. 366(A), 313, 504, 506 and 34 of the Indian Penal Code but after investigation the Investigating Officer of the case filed charge-sheet under Ss. 376, 420, 313, 504, 506 and 34 of the Indian Penal Code read with Sec. 4 of the POSCO Act and Sec. 66(E) of the Information Technology Act.