PINTU SINGH @ PINTU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 27.08.2012 passed by the Additional Sessions Judge, II, Patna City, Patna, in S. Tr. No.101 of 2011 whereby the learned Court below has rejected the discharge petition filed by the petitioners under Section 227 Cr. P. C. for their discharge.

(2.) Counsel for the petitioners has assailed the impugned order mainly on two grounds: firstly, that cognizance has been taken without sanction from the Central Government and secondly, that report of the Forensic Science Laboratory has not been received.

(3.) Counsel for the State has submitted that sanction has, subsequently, been given by the District Magistrate after submission of charge-sheet. The report of Forensic Science Laboratory was also received before framing of Charge.