- (1.) Heard the parties.
(2.) Originally, prayer of the petitioner in this writ application was to quash the order dated 30th August, 2006 taking cognisance for the offence under Sections 307, 323, 504/34 of the Indian Penal Code and Sections 3/4 of the Explosive Substance Act and also to quash the order dated 14.09.2006 passed by the 2nd Additional Sessions Judge, Pakur in S.C. No. 168 of 2006 which arise out of the same case and in which, charges were framed against the petitioner under Sections 307, 323, 504/34 of the Indian Penal Code and Section 3 of the Explosive Substance Act.
(3.) But at the outset, Mr. Pandey, learned Senior Counsel appearing for the petitioner stated that he is confining his prayer for quashing only the order framing charge dated 14.09.2006 for the offence under Section 3 of the Explosive Substance Act and he does not press his prayer so far as the quashing of the order taking cognisance is concerned.;