HAIDER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The revisionist has been charged under Sections 497, 376, 504, and 506 IPC, on 08.02.2019 in Sessions Trial No.121 of 2018, State vs. Haider. This order framing charge is impugned in this revision.

(2.) Facts necessary to resolve the controversy are stated as hereunder:-

(3.) The revisionist challenged the charge sheet in C482 No.1252 of 2018. The petition filed by the revisionist under Section 482 of the Code was dismissed. However, the Court observed that it shall be open for the revisionist to raise all the contentions, which would be available to him under law, at the time of framing of charge.