SUJATA ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this criminal miscellaneous petition, filed under Section 482 of the Code of Criminal Procedure, the petitioner has prayed to set aside the order dated 30.06.2018, whereby the discharge petition filed by the petitioner under Section 239 Cr.P.C. was rejected. Further he prays to set aside the order dated 20.06.2018, whereby the substance of accusation stood explained to the petitioner on 30.06.2018.

(3.) The petitioner has been made accused for committed offence under Section 353 of the Indian Penal Code. The allegation against the petitioner is that when the police officials, in order to get publication of a proclamation issued by the Vigilance Court in Vigilance Case No. 2 of 2011, went to the house of this petitioner where the accused were staying, this petitioner prevented the police officials from searching inside the house and also obstructed them from discharging their official duties.