RAJ BALLABH PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Jitendra Singh, learned Counsel, appearing on behalf of the petitioner, and Mr. Anjani Kumar, learned Additional Advocate General No. 6, appearing on behalf of the State-respondents.

(2.) Aggrieved by the impugned order, dated 06.06.2016, the petitioner, who is an accused in Mahila P.S. Case No. 15 of 2016, pending in the court of learned Additional Sessions Judge, 1st - Cum - Special Judge, Nalanda, at Biharsharif, has sought for, inter alia, quashing of the order, dated 06.06.2016, whereby and where under the learned Trial Court has framed charges against the petitioner on the same day the police papers were given to the petitioner without giving, him, any opportunity much less any reasonable opportunity to examine the police papers and seek legal remedy.

(3.) The order, dated 06.06.2016, passed in Mahila P.S. Case No. 15 of 2016, pending in the court of learned Additional Sessions Judge, 1st-Cum-Special Judge, Nalanda, at Biharsharif, framing of charge, is under challenge on the ground as indicated above that without giving the accused all those materials on which the prosecution relied upon, the charges were framed without giving any time for preparation to make his submission on the discharge.