MOOL CHAND AADIVASI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) THIS revision petition has been preferred under Section 397 read with Section 401 of Cr. P.C. against the order dated 1.11.2010 passed by the learned Special Sessions Judge, Guna in Special S.T. No. 44/2010, whereby the respondent No. 2 and 3 have been discharged from the offence punishable under sections 420, 467, 468 of IPC and under section 3(1)(x) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act.

(3.) AFTER investigation, the charge -sheet has been filed. The respondents No. 2 and 3 have preferred an application under section 227 of Cr. P.C. praying that they be discharged from the offence as prima facie there is no material to frame the charges against them.