S S TRIVEDI Vs. STATE OF M P

JUDGEMENT

(1.) The instant petition is for impugning the order dated 30th August, 2006 passed by Judicial Magistrate First Class, Bhander in Criminal Case No.74/04, whereby the learned Magistrate, while rejecting the ground taken on behalf of the petitioner under Section 197 of Cr.P.C.,has ordered to frame a charge against him for the offence punishable under Sections 420, 467, 468, 120B of IPC.

(2.) Shri Gupta, the learned counsel for petitioner, has assailed the impugned order on two grounds:

(3.) Shri Sahani, the learned counsel for State has submitted that vide order dated 19th March, 2003, passed by this Court in M.Cr.C. 1326/03, this case was registered by the police.