SANJEEV CHHABRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Cr.P.C., the petitioners have sought quashing of the order dated 04.04.2012, passed by Chief Judicial Magistrate, Udham Singh Nagar, deciding to frame a charge against the petitioners in Criminal Case No. 1920 of 2011, in respect of 2 offences punishable under Section 420, 406/405, 415 and 427 of I.P.C. The petitioners have further challenged the order dated 07.06.2012, passed by the revisional court (Sessions Judge, Udham Singh Nagar).

(3.) LEARNED counsel for the petitioners submitted that there was no entrustment of property to the petitioners, as such, the ingredients of the offence punishable under Section 406/405 of I.P.C., are not made out against the petitioners. From the allegations and material on record, it does appear that there was no entrustment of the property to the petitioners, as such, the ingredients of the offences punishable under Section 406 read with Section 405 of I.P.C. are not made out against the petitioners. However, as far as the offences punishable under Section 420, 415 and 427 of I.P.C. are concerned, this Court agrees with the trial court that material collected on record is sufficient for framing of charge against the petitioners.