DALJIT SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State. The petitioners are aggrieved by the order dated 18.12.2013 passed by Sri P. Shankar, learned Judicial Magistrate, Bermo at Tenughat, in Mahuatand (Lalpania) P.S. Case No. 30 of 2012 corresponding to G.R. No. 499 of 2012, whereby, the application filed by the petitioners under Section 239 of the Cr.P.C. for discharge, has been rejected by the learned Court below.

(2.) The petitioners have been made accused in connection with Mahuatand (Lalpania) P.S. Case No. 30 of 2012 corresponding to G.R. No. 499 of 2012 for the offence under Sections 265, 266 and 379 of the Indian Penal Code.

(3.) The F.I.R. was lodged on the allegation that four tankers loaded with Light Diesel Oil (LDO) came to IOC Budge Budge Plant for delivery. In the process of unloading the LDO, the concerned staff noticed some alteration made in the bottom of the chambers of the tankers. On suspicion, the matter was informed to the I.O.C. Authorities and a team was constituted and upon unloading the oil of all the tankers, it was found that the fabrication was made in all the tankers, due to which, there was shortage in the transportation and the delivery of the oil. The petitioners being the owners of the vehicles were also made accused in this case.