SUNITA MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) THE applicant has filed this revision under Section 397 of the Cr.P.C. being aggrieved by order dated 13.8.2012 passed by learned Additional Sessions Judge, Special Court No. 2 (MPEB) Bhopal in S.T. No. 691/2011 whereby the charges under Sections 420, 467, 468, 471 of the IPC have been framed against the applicant.

(2.) THE facts, in short, giving rise to this petition are that the applicant is owner in possession of plot No. 353, Rohit Grih Nirman Shakari Samiti Maryadit, Rohit Nagar, Phase-I, Shahpura, Bhopal. A complaint was made by one Shri Jinendra Kumar Jain with the allegation that Amarnath Mishra/husband of applicant has fraudulently transferred aforesaid Plot No. 353 in favour of the applicant.

(3.) LEARNED counsel for the applicant has submitted that the allotment was made by the erstwhile President. Thus, no prima facie case is made out against the applicant. The learned Additional Sessions Judge committed illegality in framing the charges under Sections 420, 467, 468, 471 of the IPC against the applicant, therefore, the impugned order be set aside and applicant be discharged from the aforesaid charges.