ANUPAM CHOUKSEY Vs. STATE OF M P

JUDGEMENT

(1.) This order shall decide I. A. No. 24092/15, the stay application.

(2.) This petition has been filed under Section 482 of Cr. P. C. for quashment of charges framed by the trial Court against the applicant for commission of offence under Sections 420 and 120-B of IPC.

(3.) The Court passed the detailed order on 4.12.2015 considering various evidence on record and held that there is sufficient material available against the applicant to frame the charge for commission of offence punishable under Sections 420 and 120-B of IPC. The case is also fixed for recording the evidence.