NIRMAL SINGH GOGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) LEARNED PL submits inspite his intimation, he is not under receipt of the case diary and seeks short adjournment to call and produce the same.

(2.) ON the other hand, applicants' counsel submits that this petition is preferred alongwith copy of the charge sheet and, therefore the question raised in this petition could be adjudicated even in the absence of the case diary on the basis of such copy of charge sheet.

(3.) THE applicants have filed this petition under Section 482 of Cr.P.C. for quashment of the order dated 10.2.2014, (Ann. A -1), passed by the Sessions Judge, Bhopal in Criminal Revision No. 07/14, affirming the order dated 29.11.2013, passed by the Judicial Magistrate, Ist Class, Bhopal in Criminal Case No. 10545/13 framing the charges against the applicants for offence punishable under Sections, 294, 323/34, 324/34 and Section 506, Part -II of IPC.