- (1.) HEARD the learned counsel for the petitioners and learned counsel for the informant.
(2.) THE instant revision application is directed against the order dated 7.3.2008 by which order learned Sub -Divisional Judicial Magistrate, Bokaro issued summons on the petitioners u/s 319 of the Cr.P.C. Earlier notice was issued to the opposite party for hearing and disposal at the admission stage itself. Learned counsel for the petitioners has submitted that as per the evidences of the witnesses examined during trial i.e. P.W. I Awani Dhar Manjhi, P.W. 2 Rupa Shree Manjhi and P.W. 3. Ranjit Kumar Manjhi, it appears that none of the witnesses made any allegation to make out a case against these.petitioners who are father -in -law, mother -in -law, brother -in -law of the informant, Rupa Shree Devi.
(3.) LEARNED Counsel for the petitioners has relied upon a decision reported in "2009(2) Eastern India Criminal Cases Page 144, Gaurchandra Gorain & Ors. V/s. State of Jharkhand & Anr". wherein it has been held that there must be evidence during trial or enquiry that the person summoned has committed some offence.;