JASWANT SINGH Vs. CHET RAM

JUDGEMENT

(1.) I have heard Sh. Lalit Sharma for the petitioner and Sh. Prem Goel for the respondents.

(2.) A complaint was lodged by applicant Jaswant Singh against the various respondents in respect of offences said to have been committed by the respondents on March 15, 1986 under sections 447 and 395, I.P.C. On this complaint, the Sub -Divisional Judicial Magistrate, Rohru, after recording preliminary evidence and hearing arguments, committed the case for trial to the learned Sessions Judge, Shimla on November 28, 1989. The case was assigned by the learned Sessions Judge on January 8, 1990 to the Additional Sessions Judge (I), Shimla for trial.

(3.) The matter came up before the Additional Sessions Judge (I), Shimla on several dates and on May 8, 1991, when the Counsel for the complainant as also for the accused persons were present before him, the learned Additional Sessions Judge heard arguments on the question whether the evidence brought on the record constitutes a prima facie case go as to proceed against the accused to frame the charge -sheet or not." The case was directed to come up for orders on May 15, 1991.