IMRAN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been filed for quashing the order dated 18.4.2015 passed by S.D.J.M., Jamshedpur in G.R. No. 4032 of 2014, whereby and whereunder he found prima facie case against the petitioner under Sections 363/364 -A/302/201/120 -B/34 of the Indian Penal Code and accordingly took cognizance against the petitioner. It is submitted by learned counsel for the petitioner that after investigation, police submitted charge -sheet against five accused persons but had not found any cogent evidence against the petitioner. Accordingly, no charge -sheet submitted against the petitioner. But learned court below took cognizance against the petitioner, without assigning any reason.

(2.) IT is further submitted that in view of the law laid down by the Hon'ble Supreme Court in Nupur Talwar vs. C.B.I. and Another, reported in : (2012) 11 SCC 465 : [2012 (1) JLJR (SC) 344], the impugned order cannot be sustained.

(3.) HAVING heard the submissions, I have gone through the records of the case.