SAVITRI MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner by way of this petition assails the order dated 18.6.2019 passed by the Additional Chief Judicial Magistrate, Dausa Distt. Dausa directing framing of charges against the petitioner under Sections 191, 192, 193, 420, 467, 468, 471, 120B I.P.C. and Section 125(A) of Public Representative Act, 1951.

(2.) Revision petition filed by the petitioner has been rejected by the Sessions Judge, Dausa Distt. Dausa vide its order dated 1.8.2019. The same is now, under challenge before this Court in this miscellaneous petition.

(3.) Learned Counsel for the petitioner submits that with regard to the same case, election petition has been filed and in that circumstances the present criminal proceedings could not have been continued. Learned Counsel further submits that the charges have been wrongfully framed and it cannot be said that the petitioner had committed forgery.