(1.) By Court Heard Mr. Saurabh Shekhar, learned counsel for the appellants as well as Mr. Sanjay Kumar Shrivastava, learned Addl. P.P. appearing for the State.
(2.) The instant Criminal Appeal has been preferred, being aggrieved by the order dated 07.06.2017, passed by the learned Additional Sessions JudgeI, Bokaro in SC/ST Case No. 01 of 2017 arising out of Bermo P.S. Case No. 202 of 2014, corresponding to G.R. Case No. 1310 of 2014, wherein, the learned Court below has been pleased to dismiss the application on the provisions of Section 227 of the Cr.P.C. with regard to discharge of the appellant in SC/ST Case No. 01 of 2017.
(3.) During course of hearing, learned counsel for the appellant submits that the prosecution case is based on a complaint, filed by the complainant, one Mahendra Rajak in Complaint Case No. 385 of 2014, which was converted into F.I.R. on 12.11.2014, on the basis of the said F.I.R., the criminal case was set on.