AKHILESH SINGH Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner and learned A.P.P. - for the State.

(2.) The petitioner is aggrieved by the order dated 8.8.2012 passed by the learned Additional Sessions Judge-I, Jamshedpur, in Sessions Trial No. 76A - of 2009, whereby, the application filed by the petitioner under Sec. 227 of the Crimial P.C., for discharge, has been rejected by the Court below.

(3.) The petitioner has been made accused in Golmuri P.S. Case No. 279 of 2008 corresponding to G.R. No.2507 of 2008, for the offences under Sections 25(1B)(a), 26 and 35 of the Arms Act. It appears from the impugned order that after investigation, charge sheet has been submitted and cognizance has been taken against the petitioner and the co-accused persons for the offences under Sections 25(1-A), 25(1-AA), 25(1-B) (a), 25(1-B) (c), 26 and 35 of the Arms Act. It also appears that the co-accused persons were facing trial in S.T. No. 76 of 2009, but as the petitioner was absconding and he was subsequently apprehended and put to trial, his trial was split up from S.T. No. 76 of 2009 and presently he is facing trial in S.T. No. 76A of 2009.