INDRADEO SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This application is directed against the order dated 18.11.2016 passed by learned Addl. Sessions Judge,III, Chatra, in Sessions Trial No.214 of 2013, arising out of Rajpur P.S. Case No.8 of 2010, corresponding to G.R. No.142 of 2010 whereby discharge application preferred by the petitioners for their discharge, has been rejected.

(3.) It has been stated by learned counsel for the petitioners that initially first information report was instituted against the husband and in-laws of the informant, but after investigation, without any reason, final form had been submitted in their favour and the petitioners have been charge sheeted. Learned counsel for the petitioners submits that at the time of acceptance of the final form, the informant was never noticed by the learned court below. It has also been stated that the house of the petitioners are adjacent to the house of the named accused persons and they being Gotias, cannot lead to the prosecution of the petitioners on some frivolous grounds.