ANAND SINGHAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) SINCE both the revisions are related to the common matter therefore, decided with a common order.

(2.) THE applicants have challenged the order dated 24.7.2012 passed by the learned Additional Sessions Judge Rehli, District Sagar in S.T. No.290/2012, whereby the charges of the offences punishable under Sections 420/120-B, 467/120-B, 468/120-B and 471/120-B of IPC were framed against the applicants.

(3.) I have heard the learned counsel for the parties.