VIKAS VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this revision petition, the petitioner has prayed for the following reliefs.

(2.) Having heard learned Senior Counsel for the petitioner and learned Deputy Advocate General, in my considered view, the impugned order calls for no interference. Section 228 of the Code of Criminal Procedure confers upon a Judge the right to frame charges, if after such consideration and hearing, as is envisaged under Chapter 18 of the Cr.P.C, said Judge is of the opinion that there is ground of presuming that the accused had committed an offence.

(3.) In the present case, a perusal of the impugned order demonstrates that the learned Judge after taking into consideration the submissions of the prosecution, in consonance with Section 226 of the Code of Criminal Procedure, has framed charges against the accused in exercise of powers so conferred under Section 228 of the Code of Criminal Procedure.