BHARAT Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is a petition preferred under Section 482 of Cr.P.C. challenging the order dated 8/10/13 passed by the Judicial Magistrate First Class, Dabra, district Gwalior (M.P.) whereby a criminal case No. 841/01 arising out of Crime No. 99/01 registered against the petitioner -accused for offence under Sections 409, 420, 467, 468 of I.P.C. has been committed to the court of session. Obviously, pursuant to the said order, case was registered as ST No. 462/13 which is pending before the court of First Additional Sessions Judge, Dabra, district Gwalior. It was the said order, which has been assailed herein.

(3.) ON the other hand, it is the argument of the learned counsel for the State that no interference is warranted and the petition may be rejected.