RAVI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this revision petition under Section 397 read with Section 401 of Cr.P.C., the petitioners have challenged the order dated 16.7.2018 passed in S.T. No.145/18 framing charge for commission of offence under Section 450, 148/149, 307 and in alternate 307/149, 323/149, 294 and 506 Part-II of the IPC.

(3.) Learned counsel appearing for the petitioner at the outset has submitted that she is confining this revision petition in respect of the charge for commission of offence under Section 307 of the IPC.