PAPPU BEGUM @ PAPPU KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred against the order of framing of charge under Ss. 420, 467, 468, 471, 141(G) & 181 IPC and Sec. 125-A of the Representation of People Act, 1951.

(2.) Counsel for the petitioner states that the present case is squarely covered by the decision rendered by a coordinate Bench of this Court in S.B. Criminal Misc. Petition No.661/2016; Prithvi Singh Vs. State of Rajasthan & Anr. decided on 31/5/2016.

(3.) The coordinate Bench of this Court on 31/5/2016 has passed the following order in Prithvi Singh (supra):-