A K KACHROO Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition arises out of the orders made by the learned Sessions Judge, Solan, on 27-12-2002 whereby the order of discharge of the accused, including the petitioner, recorded by the learned Additional Chief Judicial Magistrate, Kandaghat dated 11-10-2001 was set aside.

(2.) In order to appreciate the controversy, few facts may be noticed :

(3.) It appears, in the year 1985, a report under Section 173 of the Code of Criminal Procedure was filed before the learned Chief Judicial Magistrate, Solan, against six persons, for offences punishable under Sections 406 and 420 of the Indian Penal Code. In that report the petitioner, Dr. Kachroo, was not named as an accused.