ASHOK KUJUR Vs. STATE OF C.G.

JUDGEMENT

(1.) THE Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 (in short 'the Code') for quashment of the order dated 28.9.2002 passed by the Additional Sessions Judge, Link Court, Ramanujganj, in Sessions Trial No. 253/2002 whereby Additional Sessions Judge has framed the charge for the offence punishable under Section 201 of the Indian Penal Code against the Petitioner who was investigating officer of the case.

(2.) THE quashment is prayed for on the ground that without there being any prima facie material, learned Additional Sessions Judge has taken cognizance of an offence punishable under Section 201 of the Indian Penal Code and framed the charge of Section 201 of the Indian Penal Code and thereby committed illegality and continuance of such proceeding would be abuse of process of the Court.

(3.) LEARNED Additional Sessions Judge after affording an opportunity of hearing to the parties has framed the charge for the offence punishable under Section 201 of the Indian Penal Code against the Petitioner.