Rongon Mukhopadhyay, J. - (1.) Heard Mr. Rajesh Lala, learned counsel appearing on behalf of the petitioners and Mr. Krishna Shankar, learned A.P.P. for the State.
(2.) This revision application is directed against the order dated 09.10.2015 passed in S. T. Case No. 78 of 2013 by the learned Additional Sessions Judge - XV, Dhanbad whereby and whereunder the discharge application preferred by the petitioners has been rejected.
(3.) It has been stated by the learned counsel for the petitioners that all the petitioners are C.I.S.F. Personnel who had taken steps for stopping illegal loading of coal and as a counter to the said case the petitioners have been implicated in a false case in which charge sheet has been submitted after eleven years from the date of institution of the case. Learned counsel submits that sanction has not been taken under Section 197, Cr.P.C., for prosecuting the petitioner which fact has not been properly appreciated by the learned trial court. It has also been stated that the materials available on record has also not been appreciated by the learned trial court before refusing to discharge the petitioners vide order, dated 09.10.2015.;