SUMIT KAUSHAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present criminal revision petition is filed under Sec. 397/401 Cr.P.C. read with Sec. 482 Cr.P.C. to set aside the impugned order dtd. 21/7/2017 passed by the concerned trial court whereby the charges were ordered to be framed against the petitioners.

(2.) FIR bearing no.0172/2016 dtd. 29/2/2016 was got registered under Sec. 328/307/366/376/34 IPC on the basis of complaint made by the respondent no. 2 wherein the petitioners were implicated. The charge-sheet was filed after conclusion of investigation for the offences punishable under Sec. 376/323/34 IPC.

(3.) The Court of Additional Sessions Judge (SFTC), Dwarka Courts, New Delhi vide impugned order dtd. 21/7/2017 ordered to frame the charges against the petitioner no. 1/Sumit Kaushal for the offences punishable under Sec. 328/366/394/376/307/506(II) IPC and against the petitioners no. 2 and 3 for the offences punishable under Sec. 323/34 IPC. The impugned order dtd. 21/7/2017 reads as under:-