GYAN DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners, who were the vendors, are aggrieved of the orders dated 05.12.2014 and 03.03.2015 by which cognizance of offence under sections 420/406/468/120(B) r/w section 34 I.P.C has been taken.

(2.) Mr. Ramchander Sahu, the learned counsel appearing for the informant states that now not only charges have been framed against the accused persons, trial in G.R Case No.3845 of 2014 is at an advance stage; out of five the prosecution has already examined three witnesses, therefore, no indulgence can be granted in this matter.

(3.) In view of the aforesaid facts, Cr. M.P. No.1506 of 2017 is dismissed particularly, in view of the fact that at this stage this Court cannot examine the veracity of the prosecution witnesses already examined during the trial.