LAXMAN Vs. STATE OF M. P.

JUDGEMENT

(1.) They are heard.

(2.) This petition has been filed by the petitioner under Sec. 482 of Cr.P.C.

(3.) Brief facts of the case are that on the FIR lodged by the respondent No.2 bearing Crime No.50/2016, an offence under Sec. 498-A of IPC has been registered against the petitioner at Police Station - Tirla, District - Dhar. After due investigation, charge-sheet has been filed and charge under Sec. 498-A of IPC is framed against the petitioner by the trial Court.