KISHORE KUMAR SARWA Vs. BHINESHWARI SAHU

JUDGEMENT

(1.) By this petition under Section 482 of the Cr.PC, the petitioner has challenged legality & propriety of the order dated 30-10-2010 passed by the Additional Sessions Judge (FTC), Balod in Criminal Revision No.4/2010 affirming the order framing charge dated 17-12-2009 passed by the Judicial Magistrate First Class, Dallirajhara in Criminal Case No.541/2009, whereby learned Judicial Magistrate First Class has passed the order framing charge for the offence punishable under Section 494 of the IPC, against the petitioner.

(2.) I have heard learned counsel for the petitioner and learned Panel Lawyer for the State/respondent No.2, on admission.

(3.) Respondent No.1 is not noticed. In the light of order impugned and order of the trial Court, I do not find necessary for issuance of notice to respondent No.1.