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Judgment
I.A. No.4586 of 2017
This application has been filed by the petitioner for condoning the delay of 259 days in filing the criminal revision.
Having been satisfied with the reason assigned in the instant interlocutory application, the delay of 259 days in filing the criminal revision is
hereby, condoned.
I.A. No.4586 of 2017 is disposed of.
Cr. Rev. No. 1287 of 2015
Heard the parties.
This criminal revision application is directed against the order dated 22.10.2014 passed by learned Judicial Magistrate, Ranchi in S.T. No.666
of 2014 by which cognizance has only been taken against Opp. Party No.2 and the Opp. Party Nos.3 to 6 have not been sent up for trial.
It appears that after first information report was instituted being Tamar P.S. Case No.68 of 2014, the investigation culminated in submission of
the charge sheet only against Opp. Party No.2, namely, Rohit Mahto, pursuant to which cognizance was taken on 22.10.2014. The investigation
did not find involvement of the Opp. Party Nos. 3 to 6. The petitioner, at the time of submission of the charge sheet, had never filed any protest
petition before the court below and has filed present petition before this Court stating therein that the court should have also summoned against the
Opp. Party Nos.2 and 3 for facing trial.
The impugned order dated 22.10.2014 is absolutely reasoned and justified in view of the fact that pursuant to charge sheet only against Opp.
Party No.2, cognizance has been taken and the Opp. Party Nos.3 to 6 have not been sent up for trial.
In such circumstances, therefore, this application sans any merit, is hereby, dismissed.