VIJAY KUMAR AGARWAL Vs. STATE

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 07.10.2013 whereby the Revisional Court has dismissed the revision petition filed by the petitioner impugning order dated 11.12.2012 of the trial court rejecting the application under Section 207 of the Cr. P.C. as well as framing charges against the petitioner under Section 448/457/380/341 IPC.

(2.) The petitioner who appears in person submits that the petitioner by his revision petition had challenged the order of the trial court on two counts; one non supply of English translation of the chargesheet and second framing of charge. The petitioner contends that the Revisional Court has erred in not noticing that by the order impugned charges had been framed. It is pointed out that the order of the Revisional Court dated 07.10.2013 specifically records that till the said date, the trial court could not pass order on charge.

(3.) The petitioner restricts his submission to the challenge to that part of the order whereby the Revisional Court erred in holding that charges had not been framed and did not consider his Petition impugning framing of charges.