ASHOK BANSAL Vs. STATE

JUDGEMENT

(1.) The order impugned before this Court is the order dated 29.08.2009 wherein charge under Sections 306/498-A/406 of the IPC was ordered to be framed against Rajiv Bansal. Against Ashok Bansal, charge under Sections 406/498-A of the IPC and against Chetan Bansal charge under Section 498-A of the IPC was directed to be framed. Karan Bansal, Anjali Bansal and Suminder Pal Singh stood discharged.

(2.) Both the parties i.e. the complainant as also the accused are aggrieved by this impugned order.

(3.) Record shows:-