SANDEEP KUMAR SONI Vs. STATE OF M.P.

JUDGEMENT

(1.) Subject matter of revision/petition under Sec. 482 of the Cr.P.C. and application under Sec. 397/401 of the Cr.P.C. is same, therefore, analogous hearing is given and both the cases are being decided by this common order.

(2.) Petitioner has filed revision/petition under Sec. 482 of the Code of Criminal Procedure for quashing of the First Information Report registered for offence punishable under Ss. 376(2)(n) and 506-II of the Indian Penal Code at Police Station Govindpura District Bhopal.

(3.) After filing of the charge sheet, charges were framed by the trial Court vide order dtd. 31/10/2022 in Sessions Trial No. 476/2022 under Ss. 376(2)(N) and 506-II of the Indian Penal Code. Due to said subsequent development, petitioner has filed a criminal revision challenging said charges. Revision is filed against the order dtd. 31/10/2022. By the said order, application filed by the petitioner for discharge under Sec. 227/228 of Cr.P.C.. Said application was dismissed.