RAJESH MEENA SON OF SHRI PARSADI LAL MEENA, RESIDENT OF ZIROTA, TEHSIL SAPOTARA DISTRICT KARAULI PRESENTLY RESIDING AT A Vs. STATE OF RAJASTHAN THROUGH PUBLIC PROSECUTOR

JUDGEMENT

(1.) This petition seeks to challenge the order dated 17.1.2013. The order aforesaid is composite one, whereby the learned trial court has not only taken cognizance against the accused-petitioner for offence under Sections 420, 467 and 468 of Penal Code but also framed charges under the aforesaid offences.

(2.) Shri Suresh Sahni, learned counsel for the petitioner has confined his arguments to the extent of order framing charge citing the judgement of Supreme Court in Notified Area Committee Vs. Additional Director, Consolidation & Ors.(2002) 10 SCC 87.

(3.) Contention of learned counsel for the petitioner is that impugned order framing charge does not reflect application of mind. Neither the facts have been noticed, nor the prima facie evidence on which the charges are sought to be founded is narrated. All that has been mentioned is that after hearing the arguments on charge, charges were separately framed for offence under section 420, 467 and 468 of Penal Code and were read over to the accused. Learned counsel submitted that the reasons are the flesh and blood of judicial adjudication and such reasons must be evident from the orders, which are liable to be challenged in the superior court.