KAMAL SINGH Vs. SUMER SINGH

JUDGEMENT

(1.) Challenge in the present petition filed under Sec. 482 Cr.P.C. is to the order dtd. 26/5/2017 passed by learned Sessions Judge, Rewari allowing the revision petition filed against the order dtd. 16/11/2016 passed by learned Sub Divisional Judicial Magistrate, Kosli in complaint case No.144 dtd. 26/7/2012 under Ss. 420, 467, 468, 471, 120-B IPC, whereby the present petitioners were discharged. Factual aspect:

(2.) It is a case where a complaint has been filed by the respondent/complainant-Sumer Singh against the present petitioners, namely, Kamal Singh and Satpal Singh and one accused, namely, Smt. Mamta Yadav, for offences punishable under Ss. 420, 467, 468, 471 and 120-B IPC on 26/7/2012. The present petitioners were summoned vide order dtd. 14/7/2015 by the Ld. Sub Divisional Judicial Magistrate, Kosli for offence punishable under Sec. 120-B IPC whereas accused Mamta Yadav was summoned for offences under Ss. 420, 467, 468, 471 and 120-B IPC. Thereafter, the pre-charge evidence was led and charges came to be framed on 16/11/2016, thereby discharging the petitioners and framing charges against Mamta Yadav for offence punishable under Sec. 420 IPC.

(3.) The complainant/respondent herein went up in revision against the aforesaid order of discharge on 28/4/2017, Annexure P-3, which was allowed vide order dtd. 26/5/2017, Annexure P-4, whereby the Revisional Court at Rewari has directed the trial Court to pass an order afresh on the issue of framing of the charge.