NARENDRA RAGHUVANSHI Vs. PRAKASH CHAND AND ANR

JUDGEMENT

(1.) Since both these revisions have arisen from the same order dated 25/05/2010 passed by 3 rd Additional Sessions Judge, Vidisha in S.T. No. 113/2010, the present order shall govern the Cr.R. No.482/2010 & Cr.R. No.657/2010 disposal of both of these revisions.

(2.) The applicant-accused of criminal revision No.482/2010 has filed the revision against the aforesaid order because by the aforesaid order charge of offence under section 420, 467 & 468 of IPC were framed against the applicant Narendra Raghuvanshi.

(3.) In Cr. R. No. 657/2010, the applicant / complainant had filed the criminal revision against the aforesaid order because no charge of offence under section 471 & 120-B of IPC was framed against the accused Narendra Raghuvanshi and the accused No. 2 Manager of L & T Finance Co. Limited was discharged from the charge.