BHOLA RANA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners have challenged the order dated 07.04.2015 passed in T.R No. 2020 of 2015 arising out of G.R No. 3163 of 2007.

(2.) By the order dated 07.04.2015, the learned Magistrate has committed the case records pertaining to Chouparan PS Case No. 135 of 2007 in respect of the petitioners to the Court of Sessions.

(3.) By an order dated 04.11.2015 further proceeding in connection to S.T No. 159 of 2015 (arising out of Chouparan PS Case No. 135 of 2007) was stayed by a co-ordinate Bench of this Court and this order was continued on the subsequent dates.