- (1.) SUPPLEMENTARY affidavit filed in Court today be kept on record.
(2.) THIS revisional application is taken up for hearing together with the application being C.R.A.N.1868 of 2006 in view of the order dated 17.1.2012. The challenge in this revisional application is to the order dated 30.3.2006 passed by the learned Judicial Magistrate, Raghunathpur in connection with R.P.F. Case No.51 of 2005 dated 13thJune, 2005 under Section 145 (b)/146/147/174 of the Railway Act whereby rejecting the prayer of the petitioners for discharging them from the case. Heard Mr. Mukhopadhyay, learned Counsel appearing on behalf of the petitioners. Heard Mr. Ghosh, learned Counsel appearing on behalf of the State.
(3.) UPON a demand of permanent railway crossing at Adra on 12.6.2005, the local persons of that area stopped movements of up and down trains. As a result, a chaotic situation was created. Even on the assurance of the railway authorities, the rail roko agitation was continued and in course of rail roko movement, some untowards activities had taken place. In course of enquiry, the police could arrest the petitioners although at the time of lodging the F.I.R., no name of any persons was mentioned. The learned Magistrate granted bail to the petitioners and thereafter by the impugned order examined them under Section 251 of the Cr. P. C. on 30.3.2006. The petitioners have come up with this application challenging the legality, validity and propriety of the order.;