RAJU ALIAS RAJAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS order shall govern the disposal of above mentioned three petitions, as common question of fact and law are involved in these petitions.

(2.) CR.R.No.3/2005 has been preferred by the applicants Raj @ Jai Kumar @ Arjundas, Chhanga @ Chhangumal Sindhi, Dayaldas and Permanand being aggrieved with the order dated 4.10.2004 passed by the Chief Judicial Magistrate, Shahdol in CRiminal Case No.1237/1991 by which charges are framed against them for commission of offence punishable under Sections 467, 468, 471, 406, 420 read with Section 34 of IPC. M.CR.C.No.8508/2005 and M.CR.C.No.1270/ 2006 have been preferred by remaining applicants challenging the order dated 8.9.2005 passed by the 1st Additional Sessions Judge, Shahdol in CRiminal Revision No.272/2004 by which the criminal revision was dismissed which was filed against the order dated 4.10.2005 passed by the Chief Judicial Magistrate, Shahdol. Also it is prayed that proceedings pending before the trial Court in CRiminal Case No.1237/1991 may be quashed.

(3.) HEARD the learned counsel for the parties.