SHOAIB IQBAL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) THE instant revision petition has been preferred by the petitioner to challenge the legality and correctness of an order dated 27.09.2014 of learned Additional Sessions Judge by which charges under Sections 145/147/148/149/353/427/379/436 read with Section 109 IPC was ordered to be framed against him.

(2.) STATE has filed status report. I have heard the learned APP and learned senior counsel for the petitioner and have examined the file.

(3.) ADMITTED position is that on 22.07.2012, FIR No.58/2012 was lodged at Police Station Jama Masjid by Head Constable Raj Kumar. Initially, eight individuals/assailants were arrested and charge -sheet was submitted against them. Learned Metropolitan Magistrate took cognizance and committed the case to Sessions. Later on, supplementary chargesheet was filed against ten more assailants on 20.05.2014. The court by an order dated 07.06.2014 after perusal of the record took cognizance against the petitioner as well as he appeared to have acted as an abetter and conspirator for the commission of the aforesaid offences. Subsequently, the case was committed to the court of Sessions and by the impugned order, charge was framed against the petitioner.