SAU. SNEHALATA ASHOK PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner is arraigned as accused in Regular Criminal Case 82 of 2009 wherein the learned Magistrate was pleased to frame charge under Sections 406, 182 and 193 of the Indian Penal Code.

(2.) The petitioner preferred Criminal Revision Application 81 of 2015 challenging the order of framing the charge. The learned Additional Sessions Judge-4, Amravati dismissed the criminal revision application.

(3.) One of the submissions canvassed by Mr. Abhay Sambre, the learned counsel for the petitioner ? accused is that although a ground was specifically raised in the memo of revision that the complainant is a stranger to the property and could not have instituted the complaint case, the said ground is not considered.