SUNIL MANCHANDA Vs. STATE

JUDGEMENT

(1.) By way of this revision petition the petitioner has impugned the order dated 10.9.2009 whereby the Trial Court had framed notice under Section 251 of the Cr. P.C. against the petitioners Sunil Manchanda, Kapil Mahajan for an offence punishable under Section 285/337/338 of the IPC.

(2.) Briefly stated the facts of the case are as follows :-

(3.) The scrap including pieces of the metal which has been lifted from the spot had been sent to CFSL for examination. The CFSL vide its report dated 24.8.2003 had opined that no explosive substance could be detected in the said exhibit.