RAMESH KUMAR DUBEY Vs. STATE OF MP

JUDGEMENT

(1.) These two cases have been filed by the same accused virtually for the same relief. In the criminal revision the accused challenged the order dated 14.7.2011 framing charges under sections 477A, 218, 201 and 120B of IPC. In the M.Cr.C. the accused challenges the criminal proceedings against him in which the aforesaid charges have been framed.

(2.) In brief the charge against the applicant is that with a view to save the co-accused, who was caught red handed in a trap, the applicant got fabricated ante dated entries in the ledger, which fact is supported by the evidence of certain witnesses and the handwriting expert report. The applicant was the Treasury Officer and the co-accused, who was caught in the trap, was his Assistant Treasury Officer.

(3.) Such preemption of trial is not permissible.