MANORMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is one of the accused in connection with Rampur P.S. Case No.131 of 2016, registered under Sections 47(a)/48/53(c)/54/63 of the Bihar Excise (Amendment) Act, 2016. During investigation name of the petitioner surfaced and charge sheet was submitted accordingly under Section 173 Cr.P.C., which gave rise to Sessions Trial No.1 of 2017.

(3.) By the impugned order dated 01.04.2017 passed by the learned Additional Sessions Judge-V-cum-Special Judge, Gaya, the charges were ordered to be framed.