ASHOK HAZARI Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioners are aggrieved by the order dated 16.2.2013 passed by the learned 2nd Additional District Judge, Deoghar, in S.C. No. 04 of 2012, whereby, the application filed by the petitioners for discharge, has been rejected by the Court below.

(3.) The petitioners have been made accused in Sarwan P.S Case No. 38 of 2010 for the offence under Sections 147, 148, 149, 323, 307, 379, 337/ 34 of the Indian Penal Code and there is allegation against the petitioners Nos. 1 to 5 to have assaulted the informant. The other petitioners are not named in the FIR. It appears that after investigation, the police submitted charge-sheet against all the petitioners and after taking cognizance, the case was committed to the Court of Session, where the petitioners filed their application for discharge, which was rejected by the Court below.