MARTAND RAM CHANDRA KARNIK Vs. STATE

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) BY order dated 30th May, 2001 the learned JMFC, Jahalpur framed charge against this petitioner in Criminal Case No. 1989/2000 for an offence punishable under Section 420 read with Section 34, IPC, which is in challenge in this revision.

(3.) IT is submitted by Shri Sharma that the investigation agency proceeded on taking this fact to be true that in U. S. , a Limited Company can not be constituted where as it is permissible under the law in that State and a certificate in this respect is already received and submitted in Court at the time of framing of charge but the learned JMFC did not take that certificate into account.