KRISHAN K.SHUKLA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) This petition under Section 482 of Cr.P.C. has been preferred by the petitioner seeking quashment of the order dated 12.10.2017 passed in Cr. Revision No. 156/17 by the Additional Sessions Judge, Jabalpur arising out of the order dated 21.2.2017 passed in Cr.Revision No.9986/2016 by the Additional Chief Judicial Magistrate, Jabalpur whereby against the applicant charges punishable under Sections 323 and 330 of the IPC have been framed.

(3.) The facts of the case, in brief, are that against the applicant with regard to death of one Akash, charge-sheet under Section 306 of the IPC has been filed by the Police Sataion Hanumantal in the Crime No.397/15 and charge under Section 306 of the IPC was framed which was challenged before this Court in Cr.Revision No.245/16 and this Court Vide order dated1.3.2016 allowed the criminal revision quashing the aforesaid charge with a direction to consider the matter a fresh giving opportunity of hearing to the parties and frame appropriate charge.