ANIL KHIRWAL Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) This application is directed against the order dated 30.06.2004 passed by the learned S.D.J.M., Sadar at Chaibasa, in G.R. No. 361 of 2003, whereby the application filed by the petitioner under section 239 of the Cr.P.C., for discharge, has been rejected by the Court below, finding that there are sufficient materials on the record for framing charge against the petitioner.

(3.) The petitioner has been made accused in Noamundi P.S. Case No. 36 of 2003, corresponding to G.R. No. 361 of 2003, for the offence under sections 379/ 411 of the Indian Penal Code and Section 21(1) and 21(4) of the Mines and Minerals (Development and Regulation) Act, 1957 (herein after referred to as the 'Act').