AARTI SHARMA Vs. STATE

JUDGEMENT

(1.) Petitioner is facing trial for commission of offences under Sec. 186/353/332/298 IPC, 1860.

(2.) Charges were framed by learned Trial Court on 12/8/2022 and such order was challenged by the petitioner by filing a Revision Petition.

(3.) Her main contention before the learned Revisional Court was to the effect that since accused had been charged for offence under Sec. 186 IPC also and cognizance for said offence could not have been taken in view of Sec. 195 Cr.P.C. as no separate complaint, as such, had been filed. It was contended that since all the offences were intrinsically interwoven and were inseparable, cognizance for the other offences was also not sustainable.