TARSEM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a revision petition against the order dtd. 28/8/2025, hereinafter being referred to as 'impugned order' only, passed by the Court of learned Additional Sessions Judge Sri Muktsar Sahib, hereinafter being referred to as 'trial Court' only.

(2.) By virtue of abovementioned order, the learned trial Court has framed the charges against the petitioners and passed the following order:-

(3.) The abovementioned order has been passed in the backdrop of the fact that for the commission of offence punishable under Ss. 105, 118(2), 3(5) of Bharatiya Nyaya Sanhita, 2023, Ss. 9, 9B and 12 of the Explosives Act and Sec. 92 of the Factories Act, FIR No.129 dtd. 30/5/2025 was lodged in Police Station Lambi, District Sri Muktsar Sahib.