RAVI Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision is filed under section 397 of Cr.P.C. against the order passed by the learned Sessions Judge, Ujjain in Session Trial No.608/2014 dated 01.12.2014 whereby the learned Sessions Judge framed charge against the present applicant under section 392 of IPC.

(2.) The relevant facts for disposal of this application are that the complainant Smt. Reena Saxena was going to purchase some medicines along with her daughter Betu on 14.09.2014 at 08:30 pm near the Mili Park, a motorcycle - Hero Splendor came from behind, driver of the motorcycle snatched her Mangalsutra which was broken and fell down, seeing this, the driver of the motorcycle tried to flee away. The complainant noted the number of motorcycle which was MP13 -DQ -5949. The matter was reported to Police Station Nanakheda, District Ujjain where Crime No.337/2014 was registered under section 392 IPC.

(3.) By the impugned order, the learned Sessions Judge framed charge under section 392 IPC in which it was mentioned that on 14.09.2014 at 08:30 pm. at Ved Nagar, Ujjain, present applicant snatched Mangalsutra of the complainant Reena Saxena valuing of Rs.250/ - by putting her in instant fear of causing injury.