PANCHAM SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is aggrieved by the order dated 14.04.2004 / 15.04.2004 passed by the learned Sub-Divisional Judicial Magistrate, Simdega, in G.R. No. 284 of 1999 arising out of Kolebira P.S. Case No. 43 of 1999, whereby the application filed by the petitioner for discharge has been rejected by the Court below.

(3.) The petitioner has been made accused in Kolebira P.S. Case No. 43 of 1999, corresponding to G.R. No. 284 of 1999 for the offence u/s. 379 of the Indian Penal Code and Section 21 of the Mines and Minerals (Development and Regulation) Act, 1957 (herein after referred to as the "MM(DR) Act").