RINKU @ NANDGOPAL TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present revision is filed under Section 397/401 of the Code of Criminal Procedure, challenging the order dated 14-01-2019 , passed by the 4th Additional Sessions Judge, Sagar in S.T.N0. 3900448/2016, whereby against the applicant charges under sections 420, 467, 468, 473, 120-B of IPC and section 3 read with section 4 of M.P. Recognized Examination Act, 1937 have been framed.

(2.) Learned counsel for the applicant submitted that charges framed against the applicant is illegal, as no prima facie case is made out against him even if the allegations as such levelled by the prosecution against him are accepted.

(3.) Per contra, learned counsel for the respondent supported the order impugned and submitted that the trial court has rightly framed the charges against the applicant after taking into consideration the material available against him.