GOPAL MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.P.P. for the Prosecution.The petitioners have been made accused in Poraiyahat P. S. Case No. 19 of 2009, corresponding to G. R. No. 142 of 2009 for the offence under Sections 419, 420, 461, 468, 471, 472, 473/34 of the Indian Penal Code.

(2.) It appears from perusal of the F.I.R. that the house of the petitioners was raided in connection with another case and from the house of the petitioners some fire arms were recovered, as also some incriminating documents and some stamps were also recovered. It is apparent from the F.I.R. itself that so far as the recovery of the fire arms are concerned, a separate FIR has been lodged and for the recovery incriminating documents and stamps etc. the present FIR has been lodged.

(3.) The petitioners have also challenged the order dated 16.08.2010 passed by Shri A. K. Mishra, Judicial Magistrate, 1st Class, Godda in the said G. R. No. 142 of 2009 whereby, the application filed on behalf of the petitioners for discharge was rejected.