ASHOK BHADAURIA Vs. STATE

JUDGEMENT

(1.) A common order on charge dated 02.03.2007 and the charge framed dated 02.03.2007 has been challenged against the petitioners in these three petitions, therefore, all these petitions are decided together.

(2.) Aggrieved by the common order on charge dated 02.03.2007 and the charge framed dated 02.03.2007 under Sections 420/467/ 468/448/120-B/109 IPC, the present revision petitions have been preferred by the petitioners. In the order dated 02.03.2007, it was observed by the trial court that "At this stage, detail discussion is not required......"

(3.) The facts, in brief, are that Mr.Tajun K. Sahgal made a complaint to the police that he being a partner of M/s Magnum Corporation took on lease premises bearing No.D-4, Defence Colony, New Delhi from Major Pavinder Ahluwalia for a period of two years w.e.f. 25.05.1994. On 25.05.1996, he received a telephonic call from Mrs.Anila Ahluwalia inquiring as to why the complainant had illegally handed over the possession of the premises to a third person. On inquiry, the complainant came to know that his partner Rakesh Thapar had illegally given the leased premises to one Manish Jain. On the basis of the said complaint, FIR No.392/1996, under Sections 406/408/420 IPC, Police Station Defence Colony was registered.