ROHIT KUMAR MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the rival submission of learned counsel for the parties.

(2.) The instant criminal revision has been preferred on behalf of the petitioner against the order dtd. 27/6/2022 passed in Sessions Trial No.150 of 2021, arising out of Balumath P.S. Case No.149 of 2021 whereby the learned Additional Sessions Judge-III, Latehar had rejected the discharge application of the petitioner under Sec. 227 of Cr.PC.

(3.) The learned counsel for the petitioner has submitted that the court below has rejected the discharge application of the petitioner without taking into consideration the statement of two independent witnesses, namely, Kaushar Ali and Javed Akhtar who have categorically stated that the dispute between the victim and the petitioner was for salary and he has been falsely implicated in this case. It is also further submitted that no alleged offence is made out against the petitioner and the learned trial court without taking into consideration the statement of these two independent witnesses have rejected the application of the petitioner under Sec. 227 of Cr.PC.