NAZEER AHMAD KHAN Vs. STATE

JUDGEMENT

(1.) This revision petition has arisen out of the order passed by the learned ASJ wherein the learned ASJ has framed charge against the petitioner on 5.2.2007 against the accused in the present case under section 489B/ 489C read with section 120B IPC.

(2.) Learned counsel for the petitioner has submitted that earlier the learned ASJ had framed charge against the petitioner on 11.9.2006 under section 489B/ 489C read with section 120B IPC but the said order was set aside by this Court vide order dated 6.12.2006 and this Court had directed the learned trial Court to hear the arguments afresh and pass the order in accordance with Crl. Rev. P. No. 130/2007 Page No. 1 of 3 law. Arguments were again heard by learned trial Court and learned trial Court has passed a detailed order dated 5.2.2007 giving reasons and has ordered that charge be framed against the petitioner u/s 489B/ 489C read with section 120B IPC.

(3.) Learned counsel for the petitioner further submits that the learned trial Court has not applied its mind while framing charge against the petitioner. There is no material against the petitioner to frame the charge on 5.2.2007 against the petitioner.