AJAY JAIN Vs. ASHOK KUMAR SEHGAL

JUDGEMENT

(1.) This application under section 482 of Cr.P.C is directed against the orders passed by learned 16th Additional Sessions Judge, Indore in Criminal Revision no. 646/2013 dated 06/12/2013 and by learned JMFC, Indore in Criminal Case no. 14929/2011 dated 18/07/2013.

(2.) Learned JMFC, Indore, by the impugned order, framed the charge under section 407 of IPC against the present applicant, against which, revision was filed before the Sessions Court. The revision was decided by learned 16th ASJ, Indore by the impugned order and dismissed the revision.

(3.) The facts giving rise to this application are that a private complaint was filed by the respondent against the present applicant and also one Rajesh Mangal under sections 467, 471, 420 and 120 -B of IPC, but no complaint was filed under section 407 of IPC against the present applicant. However, by the impugned order dated 18/07/2013, the learned Magistrate found no ground for framing charges under sections 467, 471, 420 and 120 -B of IPC and framed the charge under section 407 of IPC against the present applicant.