IMTIAZ AHMED Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner Imtiaz Ahmed, who is facing trial in S.T. No. 52/96, pending in the Court of IIIrd A.S.J., Satna, has filed this revision petition against the order dated 15-4-96, whereby the trial Court had directed framing of charges, against the petitioner and other co-accused persons, for the offences under Sections 255, 258, 259, 261, 265, 489-D, 489-E and 420, of the IPC, and Section 13/50, of the Foreign Exchange Regulation Act.

(2.) Police Kotwali Satna, after completing the investigation of the case, registered at Crime No. 627/95, filed charge-sheet against eight accused persons, including the petitioner; for the alleged commission of offences(Sic)(under) Sections 255, 258, 259, 261, 263, 489-D, 489-E and 420, of the IPC, and Section 13/50, of the Foreign Exchange Regulation Act.

(3.) Shri Hamid Khan, the learned counsel for the petitioner, submits that the trial Court has erred in framing 'common charges' against all the eight accused persons, though the material, contained in the charge-sheet, is not similar against all the accused persons. The learned counsel for the petitioner further submitted that on the basis of the material, available in the charge-sheet, charge under Section 263, IPC only could havebeen framed, against the petitioner.