- (1.) Heard learned counsel for the petitioner and learned counsel for the State.
(2.) Petitioner is aggrieved by the order dated 24.5.2013 passed by the learned Sessions Judge, Jamtara, in S.T. Case No.44 of 2013, whereby the Court below has found that there are sufficient materials for framing charge under Section 366A/34 of the IPC against the petitioner, and has directed the petitioner to appear in the Court for framing of the charge.
(3.) The petitioner has been made accused in Jamtara P.S. Case No.207 of 2008, corresponding to G.R. No.474 of 2008, for the offence under Section 366A/34 of the IPC, which was instituted against the petitioner and two unknown female accused persons, alleging that they kidnapped of the minor daughter of the informant. After investigation, the police submitted the charge-sheet against the petitioner for the same offence and accordingly, after taking cognizance, the case was committed to the Court of Session.;