YADVINDER SINGH MANN Vs. STATE OF UNION TERRITORY

JUDGEMENT

(1.) Tersely, the facts, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, are that a criminal case was registered against the petitioner and his other co-accused, by way of FIR No.197 dated 4.10.2012 (Annexure P4), on accusation of having committed the offences punishable under sections 406, 408, 420 & 120-B IPC by the police of Police Station Industrial Area, Chandigarh.

(2.) After the completion of investigation, the police submitted the final police report (challan). Consequently, the trial Court framed the charges against the petitioner and his other co-accused for the commission of offences punishable under sections 408, 420 & 120-B IPC, by virtue of order dated 3.12.2011 (Annexure P3) and separate charge sheet (Annexure P3/1).

(3.) Aggrieved thereby, the revision petition filed by the petitioner was dismissed for want of prosecution by the revisional Court, by means of impugned order dated 17.8.2012 (Annexure P1). Sequelly, the application filed by him for restoration of the revision petition was dismissed as well, by the revisional Court, vide impugned order dated 3.9.2012 (Annexure P2).