ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard learned Senior counsel for the petitioner Mr. A. K. Kashyap, Senior Advocate, along with Mr. Anurag Kashyap, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Bishwambhar Shastri, learned A.P.P. appearing on behalf of the opposite party- State.
(3.) The present application is directed against the order dated 09.02.2012 passed by learned Additional Sessions Judge, II nd, Garhwa in connection with S.T. No. 61 of 2010 arising out of Dhurki P.S. Case No. 12 of 2007 corresponding to G.R. Case No. 156 of 2007 registered under Sections 364/120-B of Indian Penal Code whereby the petition filed by the petitioner for his discharge has been rejected. Arguments on behalf of the petitioner ;