DILIP PATAR @ DILIP MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Challenge in this revision application is to the order dated 16.05.2007 passed by 5th Additional Sessions Judge, Dhanbad in S.T. No.249 of 1999 whereby and whereunder, the the petition filed by the petitioner for his discharge has been rejected holding that there are prima facie evidence for framing charge against the petitioner under Sections 4 / 5 of the Explosive Substance Act and 9B of the Explosives Act, as also under Section 414 of the I.P.C.

(3.) Petitioner has been made accused in Chirkunda (Maithan) P.S. Case No.157 of 1998, corresponding to G.R. No.2015 of 1998, for the offences under Sections 414 of the I.P.C., 4 / 5 of the Explosive Substance Act and 9B of the Explosives Act.