MULTAN CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed under section. 397/401 of Criminal Penal Code against the order dated 21.11.2001 passed by learned Addl. Chief Judicial Magistrate No. 4, Bikaner whereby he passed the order of framing the charges under section 420 & 421 of Indian Penal Code against the accused-petitioner-Multan Chand.

(2.) The notice of this revision petition was issued to respondents and the matter was listed for final disposal after service of notice.

(3.) Learned counsel for the petitioner has supplied the copies of the charge-sheet to this Court.