AMARCHAND Vs. ARUN KUMAR

JUDGEMENT

(1.) The order passed in this Criminal Revision No. 281 of 1990 shall also dispose of Misc. Criminal Case No.2265 of 1990 (Arun Kumar Jain v. Amarchand Jain).

(2.) The applicant Amarchand filed a complaint in the Court of Judicial Magistrate, First Class, Khandwa for taking appropriate action against the non-applicants Arun Kumar and others for an offence punishable u/S.494 read with S.109 of the Penal Code.

(3.) The learned trial Magistrate, having found prima facie case against the non-applicant Arun Kumar framed charge under S. 494, IPC and against the other remaining non-applicants Surajmalji Jain, Pushpa Bai, Sadanand and Smt. Najuk Bai u/ S. 494/409, IPC.