RONGON MUKHOPADHYAY, J. - (1.) Heard Mr. Jitendra Singh, learned senior counsel appearing for the petitioner and Mr. K. P. Deo, learned counsel appearing for the C.B.I.
(2.) In this application, the petitioner has prayed for setting aside the order dated 07.12.2016 passed by the learned Sub Divisional Judicial Magistrate-Cum-Special Judicial Magistrate, C.B.I., Ranchi in Case No. R. C. 02(S)/2014-PAT-R whereby and where under application for discharge preferred by the petitioner under section 239 of the Cr.P.C., 1973 has been rejected.
(3.) A First Information Report was instituted on the allegation that the husband of the informant namely Vikash Kumar was forcibly taken away by the petitioner to her official residence being House No. F/34, Sector III, H.E.C. Colony, Ranchi. It has been stated that her husband is a witness who had given his statement under Section 164 Cr.P.C., 1973 to the Central Bureau of Investigation in connection with another case.;