ADITYA BAJORIA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is a criminal revision petition filed under Article 227 of the Constitution of India read with Sections 397 and 482 of the Criminal Procedure Code, 1973 seeking discharge of the accused person against whom charges have been framed under 468 IPC.

(2.) On 06.08.2019, after hearing learned counsel for the parties, the following order was passed,

(3.) Learned State counsel had sought time to study the matter. However, Mr. S. Sengupta Additional PP today has very fairly conceded that in view of the aforesaid order, there was not much which could be argued by the State against the petitioner. Keeping in view the law laid down by the Delhi High Court in the case of Parshadi Lal v. State Government of NCT of Delhi: Crl.Rev.P. No. 424 of 2011 and the fact that the petitioner has already been discharged for an offence punishable under Section 420 IPC, equally no charge under Section 468 IPC could be sustained.