TELU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C for quashing of Charge framed by the Court of Chief Judicial Magistrate, Kaithal vide order dated 12.01.2008 against the Petitioner under Sections 420, 467, 120-B and 506 of the Indian Penal Code in FIR No. 43 dated 13.03.2006 registered at Police Station Dhand, District Kaithal and order dated 27.05.2009 passed by the Additional Sessions Judge, Kaithal in Criminal Revision No. 14 of 2008 filed by the Petitioner against the order of trial Court framing charges above mentioned as also all proceedings arising therefrom.

(2.) While praying for quashing of Charge framed, learned Counsel for the Petitioner has raised two fold arguments.

(3.) The first argument raised by learned Counsel for the Petitioner is that the present Petitioner is an arbitrator and he is not a beneficiary and as such, no offence under Sections 420, 467, 120-B and 506 of the IPC could have been made out against the present Petitioner.