SHANKAR AGRAWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Aggrieved by the order dated 2nd November, 2010, passed by the Additional Sessions Judge (Fast Track) No. 1, Jaipur District, Jaipur, whereby the learned Judge has framed the charges for offences under Sections 148, 323, 324, 324/149, 325, 325/149, 307, 307/149 IPC against the Petitioner, the Petitioner has approached this Court.

(2.) Briefly, the facts of the case are that on 24th October, 2008, the complainant-Respondent No. 2, Rakesh Kumar, lodged a report at Police Station Chandwaji, District Jaipur, wherein he leveled various allegations against the present Petitioner along with the other co-accused persons. In the report, he alleged that during the course of a meeting in between the partners of a firm, suddenly the Petitioner, along with the other co-accused persons, assaulted Mukesh, Umesh and Mahesh with lethal weapons. Consequently, these three persons sustained a large number of injuries. The Police registered a FIR for offences under Sections 143, 323, 307, 147, 148 and 149 IPC.

(3.) On completion of the investigation, the Police submitted a charge-sheet before the trial court only against four persons, including the present Petitioner, and the matter was kept pending under Section 173(8) Code of Criminal Procedure against one Ramesh Patidar and others. Vide order dated 2nd November, 2010, the learned trial court framed the charges against the Petitioner, along with other co-accused persons, for the above mentioned offences, while discharging the co-accused, Neeraj Verma. Hence, this petition before this Court.