BARUN KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This revision application is directed against the order dtd. 2/6/2007 passed by learned Chief Judicial Magistrate, Deoghar in G.R. Case No. 436 of 2005 corresponding to T.R. No. 443 of 2007; arising out of Deoghar P.S. Case No. 147/2005 dtd. 12/6/2005 under Ss. 341, 342, 323, 348, 352, 379 and 386/34 IPC; whereby the petition dtd. 23/3/2007 filed under Sec. 258 Cr. P.C. has been rejected by the learned Chief Judicial Magistrate, Deoghar.

(3.) The brief facts of the case are that the petitioners were made accused on the basis of a written report submitted by one Sanjay Kumar Sinha-0.P. No. 2 before the Officer In-charge, Town Police Station, Deoghar for the alleged offence u/s 341, 342, 323, 348, 352, 379 and 386/34 of the Indian Penal Code against which a petition u/s 258 Cr. P.C. was filed which was rejected by the learned Chief Judicial Magistrate Deoghar. Further fact is that a case being Deoghar P.S. Case No. 147/2005 dtd. 12/6/2005 U/s 341, 342, 323, 348, 352, 379, 386/34 of the IPC was registered as State Vs. Ashok Kumar Singh and Ors. The date and time of occurrence was 12/6/2005 at 9:30AM.