AJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners have filed the present petition under Section 482 of the Cr.P.C. against the order, dated 23.2.2012, passed by the learned Judicial Magistrate Ist Class, Court No.IV, Shimla, vide which he had committed the case to the learned Special Judge/Sessions Judge, Shimla.

(2.) A notice of the petition was issued to the respondents.

(3.) I have heard the learned counsel for the parties and have gone through the record of the case.