MAHAVEER PRASAD JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition has been preferred under section 482, Cr.P.C., by the petitioners against whom the charges have been framed under sections 27 (a) (i) and (ii), 27 (b) and 28 of the Drugs and Cosmetics Act, 1940 read with Rule, 1945.

(2.) IN this petition the challenge is to the order passed by the Fourth Additional Sessions Judge, Bhind, under the revisional jurisdiction which was passed against the order of the trial Court of framing of the charges as stated above.

(3.) THE two Courts below have found that the evidence was sufficient for framing the charges against the petitioners. At the stage of charge, the Court has only to seek whether from the evidence and material available, a strong suspicion can be raised about the implication of the accused persons. At that stage, the evidence is neither to be waived nor to be appreciated on its merits. The veracity and reliability of the evidence is to be examined only at the conclusion of the trial.