- (1.) This revision is directed against the order dated 25.11.2014 passed by learned Sub-Divisional Judicial Magistrate, Bokaro in G.R. Case No. 543 of 2013 arising out of Balidih P.S. Case No. 45 of 2013 under Section 227 of the Cr.P.C. for discharge from the offence under Section 498-A of the I.P.C. of the petitioner has been rejected. Learned counsel for the petitioner has submitted that the learned trial Court has rejected the prayer for discharge, without assigning any reasons or appreciating the material evidence on record or in the case diary. That none of the witnesses have alleged regarding torture, cruelty or demand of unlawful money against this petitioner and on the same set of evidence mother-in-law has been discharged.
(2.) Mr. Sanjay Kr. Pandey, learned A.P.P. has submitted that the trial Court has appreciated the materials on record and found that a prima facie case is made out against this petitioner.
(3.) Heard. Perused the impugned order. It is well settled that at the time of framing of charge meticulous examination of evidence is not required, however, the evidence can be sifted or weighed at least for the purpose of recording a satisfaction that a prima facie case is made out for framing charge to proceed in the case. In the instant case apparently the court has recorded "it appears sufficient prima facie material against the accused in the case diary to frame charge for proper trial of this case" thereby rejecting the application.;