ABHISHEK TANWAR Vs. STATE OF DELHI

JUDGEMENT

(1.) By way of the present petition, the petitioner has assailed the order on charge dated 28.03.2019 passed by the Court of District & Sessions Judge (West) Tis Hazari Court, Delhi under Section 308/323/506/34 IPC arising out of FIR No.0395/2016.

(2.) Learned counsel for the petitioner has primarily challenged the impugned order on three grounds namely:-

(3.) Per contra, learned APP has supported the impugned order. He has opposed the present petition and submitted that at the stage of passing of order on charge, the court is not required to go into the evidence in detail and only a prima facie view is to be taken, which the learned District & Sessions Judge did take while passing the order on charge and as there is no illegality or perversity committed by the court below, the present petition ought to be dismissed.