PRASHANT KORI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed this petition under Section 482 of the Code of Criminal Procedure for invoking the inherent power for quashing the charges framed by the order dated 13.02.2017 passed in Criminal Case No.17745/2015 by the Court of JMFC, Jabalpur.

(2.) Facts giving rise to this petition, in short, are that the complainant is a girl, (hereinafter referred to as 'the prosecutrix'), lodged a report in the Police Station-Gwarighat that the applicant flirting her and threatened her to kill and uttered filthy words. Police Station-Gwarighat on the basis of report, lodged an FIR and registered Crime No.175/2015 for the offence punishable under Sections 294, 506, 509 and 354 of the IPC against the applicant and after completion of investigation, charge-sheet has been filed before the Court of JMFC, Jabalpur, where Criminal Case No.10840/2015 was registered. The learned Court of JMFC framed charges vide order dated 13.02.2017 against the applicant for the offence punishable under Sections 294, 506 and 509 of the IPC.

(3.) Being aggrieved by that order, the applicant filed a criminal revision before the Court of Sessions. The VII Additional Sessions Judge, Jabalpur after hearing both parties vide order dated 06.09.2018 dismissed the revision and affirmed the order of framing charge passed by the Court of JMFC, Jabalpur against the applicant.