DHARMA AHIRWAR Vs. GURNAM SINGH

JUDGEMENT

(1.) HEARD finally.

(2.) THE petitioner has filed this petition invoking the extra ordinary jurisdiction of this Court under Section 482 of the Code of Criminal Procedure (for short 'the Code'), being aggrieved by order dated 30.1.2013 passed by Sessions Judge, Sagar (MP) in Criminal Revision No. 212/2012 whereby the Sessions Judge has dismissed the revision petition of the petitioner and affirmed the order dated 28.6.2012 passed by Judicial Magistrate First Class, Sagar in Criminal Case No. 9716/2011 for framing the charge under Sections 420 of IPC.

(3.) AFTER recording the evidence, summons has been issued against the accused/petitioner for appearing before the trial Court. On appearing of the accused/petitioner, learned Magistrate has framed the charge under Section 420 of IPC against him by order dated 28.6.2012. Same has been challenged by the accused/petitioner in a revision petition but same has been dismissed by the Sessions Judge vide order dated 30.1.2013, hence this petition.