STATE ( NCT OF DELHI) Vs. SURESH GAUTAM

JUDGEMENT

(1.) State has filed the subject revision petition seeking quashing of order dated 04.01.2016 passed by the Court of Additional Sessions Judge rejecting the application filed by the State under Section 244 Cr.P.C. seeking remit of the matter to the Court of MM for recording pre charge evidence.

(2.) A complaint was filed by the respondent No.3 alleging that respondent Nos.1 & 2 had committed an offence under Section 307/323/324/452/506/120-B/34 IPC. After recording of the pre summoning evidence, respondent Nos.1 & 2 were directed to be summoned by order dated 12.08.2013.

(3.) By order dated 12.11.2013 case was committed to the Court of Sessions. On 08.01.2014 charges was framed against respondent Nos.1 & 2 under Section 454/34 IPC and Section 307/34 IPC.