AMIT DAHIYA Vs. STATE

JUDGEMENT

(1.) Vide instant petition, the petitioner has challenged the impugned order dated 18.10.2011 whereby learned Trial Court has framed charges for the offence punishable under Section 498A/406/307 Indian Penal Code, 1860.

(2.) At the outset, Mr. B.S. Rana, Learned Counsel for the petitioner submitted that instant petition is restricted to the challenging the framing of charge under Section 307 Indian Penal Code, 1860 only.

(3.) It is pertinent to mention that petitioner earlier filed similar Criminal Revision Petition No.516/2011, however during arguments, Learned Counsel for petitioner, withdrawn the same on 18.11.2011. Consequently, this Court could not have given opinion thereon.