C K CHAURADIYA Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) This petition has been preferred under Section 482 of Cr.P.C. challenging the order dated 11.02.2014 passed by the JMFC, Dabra, district Gwalior in Criminal Case No. 681/2008 (State vs. C.K. Chauradia) pending under Section 420, 409, 467 and 506 of IPC read with Section 138 of Negotiable Instruments Act.

(3.) By the impugned order, a criminal case registered against Crime No. 49/2005 by Police Station Dabra has been committed to the Sessions Court for trial.