GHULAM AHMAD MIR Vs. STATE

JUDGEMENT

(1.) Challenge in this petition is to order dated 7.2.2002 passed by the Principal Sessions Judge (Special Judge), Jammu, whereby Petitioner came to be charge sheeted for the commission of offence punishable under Sections 419 and 420 Ranbir Penal Code (hereinafter, for short, RPC), on the grounds taken in the petition (hereinafter, for short, impugned judgment).

(2.) In terms of mandate of Section 435(4-a) Code of Criminal Procedure (hereinafter, for short, Code of Criminal Procedure .) no revision lies against the order of charge.

(3.) It is also beaten law of the land that remedy under Section 561-A Code of Criminal Procedure is to be invoked/exercised cautiously, sparingly and rarely.