DHARMENDRA GAUR Vs. STATE OF MP AND ORS.

JUDGEMENT

(1.) This revision filed under Section 397/401 of Cr.P.C. assails the order dated 9.3.2015 whereby the court below has allowed the application of respondent No. 2 preferred under Section 216 of Cr.P.C. and added Section 302 as a charge against the petitioner/accused.

(2.) This matter has a chequered history. The parties have fought a long drawn battle in the corridors of the Court.

(3.) In short, the relevant facts are that a FIR was registered by the investigating officer on 12.8.2011 for offence under Section 306/34 IPC. On 9.9.2011 the challan was filed under Section 306/34 IPC.