DILIP NAIDU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since both of aforesaid Criminal Revisions have arisen from the same crime, they have been heard analogously and are being disposed of this common order.

(2.) Criminal Revision No. 2996/2015 filed on behalf of accused persons/petitioners Dilip Naidu and Smt. Samta Naidu is directed against the order dated 2nd November, 2015 passed by the Court of learned IX Additional Sessions Judge, Jabalpur in Criminal Revision No. 288/2014; whereby, the order dated 02.08.2014 passed by the Court of learned Judicial Magistrate, First Class, Jabalpur in Criminal Case No. 9226/2014 was set aside and in addition to registration of complaint under Section 420 of the Indian Penal Code, learned Magistrate was directed to reconsider the matter in order to see whether the offences under Sections 467, 468, 471, 409 and 120-B of the Indian Penal Code are made out against the petitioners/accused persons Dilip and Samta Naidu.

(3.) Criminal Revision No. 2556/2016 also filed by accused persons/petitioners Dilip and Samta Naidu is directed against the order dated 20.09.2016 passed by the Court of learned X Additional Sessions Judge, Jabalpur in Sessions Trial No. 337/2016, whereby a charge under Sections 120-B, 420, 467, 468 and 471 was directed to be framed against petitioners Samta and Dilip Naidu.