- (1.) Heard Sri P. A. S. Pati, learned counsel appearing on behalf of the petitioner, and Sri. Md. Mokhtar Khan, learned counsel appearing on behalf of the Central Bureau of Investigation.
(2.) In this application, the petitioner has prayed for quashing the order dated 05.06.2014 passed by the learned Sub-Divisional Judicial Magistrate cum Special Magistrate (C.B.I.), Dhanbad by which cognizance has been taken for the offences under Sections 120B, 323, 304 and 343 of the Indian Penal Code in connection with R.C. 1 (S)/2007 corresponding to S.T. No. 299 of 2010 which has been registered under Section 304/34 of the Indian Penal Code.
(3.) The prosecution story as per the First Information Report is that, the informant's son was taken to the Police Station on 22.12.2005 by the City D.S.P., and the then Officer Incharge, Sector 12 Police Station. It was alleged that subsequently his son was found dead on 01.01.2006 and that the case was of a custodial death. As such, the case was registered on the basis of direction of this Court passed in W.P.(P.I.L.) No. 1654 of 2006 vide order dated 22.12.2006.;