ANSHUL PANDEY Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition has been filed under Section 482 of Cr.P.C. against the order dated 12/4/2018 passed by Sessions Judge, Seoni in S.T. No.28/2018, whereby the charges under Section 306, 498-A of IPC have been framed against the present petitioner.

(3.) It appears that the charge-sheet has been filed against the petitioner for the offences punishable under Sections 306, 498-A and 201 of the IPC and the charges under Sections 306 and 498-A of the IPC have been framed by the trial Court. Against the order of framing of charge, this petition under Section 482 of Cr.P.C. has been filed seeking quashment of the impugned order.