SARNAM SINGH Vs. THE STATE OF M.P.

JUDGEMENT

(1.) The revisional powers of this Court under section 397, 401 Cr.P.C., 1973 are invoked challenging the order of learned trial Judge passed on 4/10/17 declining to discharge the petitioner of the offences punishable under sections 420 in the alternative 420/120-B, 467 in the alternative 467/120-B, 468 in the alternative 468/120-B of IPC in respect of which trial is pending at the stage of adducing of evidence with further prayer of quashing the charge framed against the petitioner.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) The solitary ground raised is that the other co-accused namely Ranjit Singh was successful in his attempt while challenging the same charge levelled against him vide order dated 22/6/17 passed by this Court in Cr.R. No. 375/16. It is also submitted that since the case of the petitioner is similar to the case of said co-accused, petitioner seeks invocation of principle of parity and quashment of the charges levelled against him.