MAHADEO ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) RULE . Mr. H. Shikarwar, learned A.P.P., waives service of notice of Rule on behalf of the respondent -State.

(2.) THIS application has been preferred under Sections 439 and 440 of the Code of Criminal Procedure, 1973 in connection with the offence registered with Bundu Police Station bearing Case No. 65 of 2008, corresponding to G.R. No. 2639 of 2008 (S.T. No. 50 of 2009), for the offences punishable under Sections 3021379/ 120B/34 of the Indian Penal Code, Section 27 of the Arms Act and Section 17 of Criminal Law Amendment Act.

(3.) IT is submitted by the learned A.P.P. that there are as many as four cases, in which the present petitioner is involved and two are pertaining to murder cases and one case of robbery and one is for keeping firearms against this petitioner. The present one is pertaining to murder of four persons, looking to the involvement of the present petitioner that he has provided a jeep (popularly known as Commander Jeep), which was used in committing offences, to the extremists/terrorists. There are allegations of con. spiracy. Every small act, in offence, of the petitioner is enhancement and furtherance of conspiracy with rest of the coconspirators.