PARMAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Shri Rajiv Sharma, Advocate for the petitioners. Shri D. S. Chauhan, P. L. for the respondent/State. Heard on the question of admission. Petition is admitted for final hearing.

(2.) With the consent of learned counsel for the parties matter is heard finally.

(3.) Petitioners before this Court have filed the present petition under sections 397/401 of Criminal Procedure Code, challenging the order dated 24-2-2010 passed by learned Sessions Judge, Vidisha in S.T. No. 28/10 whereby the charge for commission of offence punishable under section 306 of Indian Penal Code has been framed against the petitioners.