GUDDU @ RAJVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) SINCE these revision petitions arise out of common order dated 12.12.2012, therefore, they were heard together and are being decided by this common order.

(2.) HEARD learned counsel for the accused-petitioners, learned Public Prosecutor appearing on behalf of the respondent-State and perused impugned order dated 12.12.2012 and the relevant documents available on record.

(3.) BRIEF facts of the case are that a typed report was submitted by Shri Roop Singh ASI, I/C, OP Baretha P.S. Mania Dholpur on 06.01.2012 stating therein that on that day, i.e. 06.01.2012 a truck bearing No. RJ 34 GA 0417 came from the side of Mania in a rash and negligent manner and tried to hit the police personnel. The truck was stopped and checked and upon checking, fresh wet sand of Restricted Chambal Area was found in the truck. On the basis of the aforesaid report, an FIR No. 11/2012 was registered and investigation commenced in the matter. After due investigation, the police filed charge sheet against the petitioners for the aforesaid offences. The learned Trial vide order dated 12.12.2012 framed charges against the petitioners for the aforesaid offences. Aggrieved by the order dated 12.12.2012 passed by the Trial Court, these revision petitions have been filed by the accused-petitioners.