TEKAN @ TEK CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of this criminal revision petition, the petitioner has challenged the order dated 21.9.2012 passed by learned Additional Sessions Judge, vide which charge under Section 195 of the Indian Penal Code was framed against the petitioner along with other co-accused.

(2.) The argument of the learned counsel for the petitioner is that in the order dated 23.7.2012, passed by learned Additional Sessions Judge while disposing of the bail application of accused Devender alias Devi Lal, learned trial Court observed as under:-

(3.) In the background, it is argued that no offence under Section 195 IPC is made out against the petitioner and the Court cannot take cognizance of the offence on police report.