YASMIN KHAN Vs. SHAILENDRA SINGH

JUDGEMENT

(1.) By this petition under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner seeks to challenge the order dtd. 19/7/2016 passed by the learned Sessions Judge, Bilaspur, District Bilaspur (C.G.) in Criminal Revision No. 77/2016, whereby the learned Revisional Court has confirmed the order of framing of charge dtd. 13/6/2016 passed by the Judicial Magistrate First Class, Bilaspur, District Bilaspur (C.G.) in Criminal Case No. 75/2012.

(2.) Heard Mr. Surfaraj Khan, learned counsel for the petitioner. Also heard Mr. Dhiraj Kumar Wankhede, learned counsel, appearing for respondent No. 1 along with Ms. Muskaan Fatwani and Mr. Chandresh Shrivastava, learned Additional Advocate General, appearing for respondent No. 2/State.

(3.) Mr. Surfaraj Khan, learned counsel for the petitioner submits that the petition is against the entire proceeding drawn in Criminal Case No.75/2012, pending before the learned JMFC, whereby, the learned trial Court has overreached the jurisdiction by overlooking the orders passed by the High Court and Supreme Court in various writ petitions (quo-warranto, PIL and SLP). The petitioner has also sought for quashing the order dtd. 19/7/2016, passed in Criminal Revision No.77/2016, by the Court of learned Sessions Judge, Bilaspur and the order of framing of charge dtd. 13/6/2016 passed by the learned JMFC in Criminal Case No. 75/2012. He also submits that the petitioner has passed MBBS degree examination in the year 1987 in first division from Indira Gandhi Government Medical College, Nagpur duly recognized and affiliated by Nagpur University, Nagpur (Maharashtra). Thereafter, the petitioner was selected for M.D. (Medicine) and she also passed the examination of M.D. (Medicine) in the year 1991 from Indira Gandhi Government Medical College, Nagpur duly affiliated by the Nagpur University.