MD. ABID HUSSAIN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioners are aggrieved by order dated 16.5.2002, passed by the learned 5 th Additional Sessions Judge, Dhanbad, in S.T. No.249 of 1999, whereby the application filed by the petitioners for discharge, was rejected by the learned Court below, finding that there are ample prima facie evidence for framing charge against the petitioners under sections 4 / 5 of the Explosive Substance Act and 9B of the Explosives Act, as also under Section 414 of the I.P.C.

(3.) Petitioners have been made accused in Chirkunda (Maithan) P.S. Case No.157 of 1998, corresponding to G.R. No.2015 of 1998, for the offences under Sections 414 of the I.P.C., 4 / 5 of the Explosive Substance Act and 9B of the Explosives Act.