MUKESH PRASHAR Vs. STATE

JUDGEMENT

(1.) ISSUE notice. Mr. V.K. Malik accepts notice. With consent of counsel for the parties, the petition was heard for disposal.

(2.) THE petitioner, accused of having committed offences under Sections 392 read with Section 452 IPC, has been charged by an impugned order dated 09.01.07, of the Additional Sessions Judge. The order of charge has been attacked in these proceedings only to the extent that it has indicted the petitioner and charged him for the offence under Section 397 IPC.

(3.) THE allegations in the proceedings are that the complainant, Champa Devi, let in some people to her house. One of them introduced himself as a friend of her son. Later one of them allegedly threatened her, compelled her to keep quiet at the point of a revolver and with the co -accused robbed jewellery and other valuables from the house and decamped with them.