GAURI BAI Vs. STATE OF C G

JUDGEMENT

(1.) WITH the consent of learned counsel appearing for the parties, this revision was heard finally at the stage of admission.

(2.) THE applicant Gauri Shankar Tiwari is aggrieved by the framing of charges against him under Section 376 of the Indian Penal Code and under Section

(3.) SHRI Ashok Soni, learned counsel for the applicant and Shri Sudhir Bajpai, learned Deputy Government Advocate for the State/non-applicant were heard at length. Annexure towit the copy of the charge-sheet filed before the Special Judge (Atrocities), Bilaspur is perused.