IMTIYAZ ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the order dtd. 14/2/2022 passed by the learned Additional Sessions Judge cum Special Judge. F.T.C Ramgarh in M.C.A No.40 of 2022 whereby the learned court has rejected the discharge petition filed under sec. 227 of Cr.P.C.

(2.) The Court has perused the impugned order whereby discharge petition has been rejected and finds that the order is a well reasoned order. The learned court has considered the statement of the victim under sec. 164 Cr.P.C and other materials on the record and has come to the finding that there are sufficient materials adduced on record to frame the charge and rejected the discharge petition. There is no illegality in the impugned order.

(3.) The learned counsel for the petitioner further submits that the charge has already been framed.