BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On completion of investigation in FIR No.168 dated 27.06.2017, for offences under Sections 306, 384, 386, 387 IPC and Section 67 and 67-A of the Information Technology Act (for short 'the Act'), registered with Police Station Sidhwan Bet, Jalandhar, the investigating agency had filed the challan against Satnam Singh and his maternal uncle Bhupinder Singh, however, a supplementary challan was filed, vide which Daljit Singh and Harjit Kaur parents of Satnam Singh were found to be innocent and were not challaned and Bhupinder Singh was also found innocent and was sought to be got discharged. When the case came up for consideration on the point of framing of charge, learned Addl. Sessions Judge, Ludhiana, vide impugned order observed that of the two versions presented by the investigating agency, once evidence is led then it would be seen as to which of the version is correct and as such, directed framing of charge for offences under Sections 120-B, 384 and 306 IPC and Section 37 of the Act against all the accused. It was so done.

(2.) Accused pleaded not guilty and the case was fixed for evidence of prosecution.

(3.) However, petitioner Bhupinder Singh felt aggrieved by the said order and has challanged the same before this Court, by way of filing the present criminal revision petition, notice of which was given to the State as well as complainant and they have put in appearance.