AJAY ALIAS AJJU Vs. STATE

JUDGEMENT

(1.) Issue notice. Mr Pawan Sharma accepts notice on behalf of the State. Both the counsel appearing for the petitioner as well as the State submit that this Revision Petition can be disposed of at the first hearing itself.

(2.) The petitioner is aggrieved by the order on charge dated 8.8.2006 as well as the formal charge framed on 10.8.2006 by the learned Additional Sessions Judge.

(3.) The charge framed, inter alia, against the present petitioner by the learned Additional Sessions Judge reads as under:-