RAJESH KUMAR Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The present petition has been filed by the petitioner for quashing the order dtd. 31/10/2018 (for short, the order impugned) passed by the learned Principal Sessions Judge, Samba (hereinafter to be referred as the trial court) in challan, titled, State vs. Anil Kumar and others by virtue of which charges under Ss. 302, 457, 380, 120-B, 201 and 34 RPC have been framed against the petitioner along with other accused.

(2.) It is stated that the petitioner figures as an accused in challan titled "State vs. Anil Kumar and others" and charges as mentioned above were framed against the petitioner. The petitioner has impugned the order dtd. 31/10/2018 on the following grounds:

(3.) Response stands filed in which factual aspects of the case have been narrated and it has been stated that the disputed questions of facts can only be adjudicated by leading evidence during trial.