HEMANT KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these revision applications have been filed against the same impugned order and as such they are disposed of by this common order.

(2.) Heard learned counsel for the petitioners and learned A.P.P. for the State, also the learned counsel for the intervenors -petitioners in I.A. No. 3292 of 2013, which has been filed by 253 persons objecting the prayer of the petitioners.

(3.) The petitioners, in both these cases, are aggrieved by the order dated 1.2.2011 passed by the learned Chief Judicial Magistrate, Ranchi, in Doranda (Argora) P.S. Case No. 281 of 2010 corresponding to G.R. No. 3474 of 2010, whereby the application filed by the petitioners for releasing the cash, bank passbooks, cheque books and laptops etc., in favour of the petitioners, has been rejected by the Court below stating that the matter was still at the investigation stage. It may be stated that during pendency of this revision application, some interlocutory applications have been filed by private persons, which were allowed by this Court by order dated 2.4.2013 in I.A. No,1109 of 2011 in Cr. Revision. 165 of 2011, as also by order dated 27.2.2013 in I.A. No. 1115 of 2011, whereby the intervenor-petitioners were allowed to be added as opposite parties in these applications.