- (1.) Heard learned counsel for the petitioner and learned counsel for the respondent State.
(2.) The petitioner has filed this writ petition challenging the order dated 11.1.2010 passed by the learned Chief Judicial Magistrate, Hazaribag, in G.R. No. 4296 of 2009, whereby the Court below has taken cognizance against the petitioner for various offences under the Indian Penal Code, the Arms Act and C.L.A. Act, as also under Sections 10,13, 18 and 20 of the Unlawful Activities (Prevention) Act, 1967, herein after referred to as the 'Act'.
(3.) The petitioner has challenged the impugned order only so far it relates to taking cognizance for the offences under Sections 10, 13, 18 and 20 of the Act. By way of filing of an interlocutory application (I.A. No. 640 of 2012), the petitioner has also challenged the order dated 18.2.2012 passed by Shri Ajay Kumar Singh, learned Judicial Magistrate, Hazaribag, in T.R. No. 216 of 2012 arising out of the said G.R. No. 4296 of 2009, whereby the case was committed to the Court of Session by the Trial Court.;