JITENDRA MOHAN SINGH CHADDHA S/O AMAR JEET CHADDHA Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND SRI GURPREET SINGH GOGI S/O SARDAR MAL SINGH GOGI

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure), the Petitioner has challenged the order dated 04.04.2011, passed by Addl. Sessions Judge/Fast Track Court VI, Dehradun, in Criminal Revision No. 44 of 2010, whereby said court has dismissed the revision, and maintained the order passed by Special Judicial Magistrate II, Dehradun, on 25.07.2005, in Criminal Case No. 821 of 2005, directing that charge be framed against the accused relating to offences punishable under Section 147, 148, 323, 325, 452, 149 of I.P.C.

(3.) LEARNED Counsel for the Petitioner argued that the trial court and revisional court have erred in law in holding that there is sufficient material to frame charge of offence punishable under Section 308 of I.P.C.