ADITYA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant revision application has been filed against the judgment dtd. 14/2/2022, passed by the Court of learned Additional Sessions Judge-III, Bokaro in S.T. Case No. 65 of 2021, arising out of Chas P.S. Case No. 231 of 2020, registered under Ss. 386, 387, 388 and 307 of the Indian Penal Code and Sec. 27 of Arms Act, whereby the petition filed by the petitioner under Sec. 227 of Cr. P.C. for discharge, has been rejected.

(2.) At the outset, submission has been made on behalf of petitioner that there is no iota of material available on record to proceed with the trial by framing charge against the petitioner. Learned counsel for the petitioner buttress his argument by pointing out that during course of investigation, there is no material collected by I.O. to connect the petitioner with any of the mobile number mentioned by informant in the F.I.R. from which it is alleged that ransom calls were made and threat has also been extended to the informant.

(3.) Per contra, Mr. Shailesh Kumar Sinha, learned A.P.P. appearing for the State vehemently opposed the prayer of petitioner and submitted that during course of investigation, I.O. has verified the petitioner which is evident from Para 10 of the case diary and there is ample of material available in the case diary to proceed with the trial qua the petitioner.