- (1.) THE petitioner has prayed for quashing the order dated 10.12.2007 passed in Cr. Revision No. 157 of 2007 whereby learned Sessions Judge has dismissed the petitioner's Cr. Revision and upheld the order dated 12.9.2007 passed by Juvenile Justice Board, Dhanbad in G.R. Case No. 669 of 2005 rejecting informant's application under Section 319, Cr PC for summoning other accused for trial. Equivalent Citation:2009 -JX(Jhar) -0 -1154
(2.) THE short fact of the case is that on the fardbeyan of the informant given in the Bokaro General Hospital on 9.6.2005 Chas P.S. Case No. 103/05 was registered under Sections 341/325, 307/34, IPC. against several persons. After investigation the police did not find sufficient material against the persons who are sought to be summoned under Section 319, Cr PC for trial. The charge - sheet was filed duily against Raja Babu who was a juvenile. The case was then referred to the Juvenile Board and proceeded against the sole accused Raja Babu, who was a minor. According to the petitioner, in course of trial certain materials have come, which according to the petitioner, are sufficient to make out a prima -facie case of complicity against the persons who have been sought to be summoned.
(3.) ON that basis a petition under Section 319, Cr PC was filed by the petitioner praying for summoning those other persons.;