SANDHYA DAS @ SANDHYA DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In this application, the petitioners have prayed for quashing the order dated 01.12.2016 passed in Cr. Revision No.27 of 2016 by learned Principal District & Sessions Judge, Pakur whereby and whereunder the order dated 29.09.2016 passed by learned Chief Judicial Magistrate, Pakur in connection with G.R. Case No.335 of 2007 arising out of Pakur (T) P.S. Case No.141 of 2007, rejecting the application preferred by the petitioners under Section 315 Cr.P.C., has been affirmed.

(3.) It has been stated by the learned senior counsel for the petitioners that an application preferred by the petitioners for getting them examined under Section 315 Cr.P.C. has not been taken into consideration by the learned revisional court on the presumption that no such application has been filed by the petitioners. It has further been stated that the petitioners did not delay the procedure, since the petitioners were precluded from appearing before the learned trial court in absence of the bailers and once this Court had modified the condition for grant of bail, the petitioners had filed an application under Section 315 Cr.P.C. which, however, was rejected. It has further been submitted that the case has been fixed for argument and, therefore, if a single opportunity is given, the petitioners shall examine themselves and shall take all possible steps for examination of the witnesses.