JAI BHAGWAN Vs. STATE ( NCT OF DELHI )

JUDGEMENT

(1.) Both these petitions impugn common order-on-charge dated 28.07.2014.

(2.) Petitioner in Crl.Rev.P.635/2014 i.e. Jai Bhagwan impugns order-on-charge insofar as the Court holds that prima facie material is available against him for framing of charge under Sections 120B/147/148/149/307/365/380 IPC.

(3.) Crl.Rev.P. 40/2015 has been filed by the State impugning order dated 28.07.2014, whereby Sub Inspector Vinay Kumar has been discharged of all offences.