JASWANT Vs. HE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The revisional powers of this Court u/S 397 read with Sec 401 of Cr.P.C . are invoked to assail the charge framed by order dated 11.04.2017 by the trial Court in S.T. No. 352/2017 for offences punishable u/S 504, 323/34, 307/34 and 506(2) of IPC .

(2.) Learned counsel for the petitioners at the very outset does not wish to press the present petition in respect of petitioners no. 1 & 2, Jaswant and Narendra. Accordingly, the said petition so far as it relate to petitioners no. 1 and 2 stands dismissed.

(3.) Therefore, the present petition is heard and decided solely in respect of petitioner no.3 - Gulab Singh.