ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) Investigation of the case registered as Crime No. 17/2005 P/S Sunderbani has culminated in filing charge sheet (challan) against the petitioner (hereinafter referred to as "the accused") for having committed the offences punishable under Sections 417/420/468 RPC.

(2.) Trial court while considering the record available as well as the submissions made in support and against framing of the charge, pursuant to order dated 24.10.2005 has prima facie found commission of offences punishable under Section 419, 468 and 471 RPC and offence punishable under Section 3/8 of Nursing Homes & Clinical Establishments (Registration & Licensing) Act, 1963 (hereinafter referred to as the "Nursing Homes Act") as such, has framed the charge against the accused. The accused has pleaded not guilty and has claimed to be tried, so the case was posted for production of prosecution witnesses.

(3.) The accused feeling aggrieved has filed the instant petition seeking quash-ment of the entire proceedings including the trial as initiated.