RAJNEESH VASUDEVA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner who is an accused has preferred this Criminal Revision Petition under Section 397 read with Section 401 of the Code of Criminal Procedure against the order of charge framed by the learned Judicial Magistrate, Ist Class, Kandaghat on 25.8.2014, whereby he has been charge sheeted under Sections 353, 332, 506 read with Section 34 IPC in case titled State of H.P. Vs. Rajneesh Vasudeva and another.

(2.) THE facts as emerge out of the records are that an FIR No. 36 of 2012 was got registered by the officials of the Forest Department against the petitioner and other accused under Sections 353, 332, 506 and 34 IPC at Police Station Kandaghat, District Solan, H.P. After investigation, challan was put in the Court of learned Judicial Magistrate, who after taking cognizance in the matter framed charges against the petitioner and other co -accused.

(3.) ON the other hand Mr. V.K. Verma, learned Additional Advocate General along with Mr. Rupinder Singh, Additional Advocate General have vehemently argued that there is ample material available on record to connect the petitioner with the offence. It is further argued that at this stage it is only required to be seen is as to whether a prima facie case is established or not. The evidence on record is not required to and infact cannot be meticulously examined.