NARAYAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed this revision petition challenging the order dated 04.05.2018 passed by 4th Additional Sessions Judge, West Nimar, Khargone in Sessions Case no.57/2017, whereby, the charges for the offences punishable under section 286 of the IPC and section 9(B)(1-B) of the Explosives Act, 1984 and also 4, 5 and 5 of the Explosives Substances Act, 1908 have been framed against the petitioner.

(2.) Briefly stated prosecution story is that on 08.04.2015, a report bearing crime no.152/2015 was registered and lodged against the petitioner no.1 for the offences as stated above.

(3.) It is alleged that the aforesaid report was lodged on the pretext that the respondent received a secret information in respect to the Bolero Car bearing registration Number MP-12- CA-2519 carrying some illegal explosive substance and the same is heading from village Bhikangaon.