AMAN GAUR AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this order, I intend to dispose of Crl.R.No.3838 of 2012 titled as Aman Gaur and others vs. State of Haryana and Crl.M.No.M- 21348 of 2012 titled as Aman Gaur and others vs. State of Haryana, as both these petitions have arisen out of the framing of charge against the petitioners.

(2.) Challenge in Crl.R. No. 3838 of 2012 is in respect of framing of charge under Sections 148, 342, 365, 380, 448 and 506 IPC read with Sections 149, 395 and 397 IPC, in FIR No. 2 dated 1.1.2010 registered at Police Station Manesar, Gurgaon. Challenge in Crl.M.No.M-31348 of 2012 is the order dated 28.8.2012 passed by Smt. Alka Malik, Additional Sessions Judge, Gurgaon, vide which the revision petition against the order dated 18.7.2012 passed by Sh. Ashok Mann, Judicial Magistrate Ist Class, Gurgaon, in criminal case No. 246 of 2011 titled as State vs. Ram Mehar etc, in the above said FIR was dismissed.

(3.) The law was set in motion on the basis of complaint of one Sameer Gaur who has stated as under :-