SURENDRA PANWAR Vs. STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) Instant criminal revision petition has been filed under Sections 397 and 401 Cr.P.C. against the order dated 6.7.2016 passed by the learned Additional District and Sessions Judge No. 2, Nagaur in Sessions Case No. 319/2005 (35/2016) by which the learned Judged ordered to frame charges against the petitioner for offences under Sections 323, 307 and 504 I.P.C.

(2.) Brief facts of the case are that on 13.6.2015, Manju Baagmaar W/o Rugha Ram submitted a written report before the Police Station Sadar, Nagaur in which she has mentioned that she went to her sister-in-law's house on account of some death. At about 10:15 P.M., accused Surendra came there using abusive language and demanded money. When she refused to pay the same, the accused caught hold of the complainant's neck. At that time her husband and other family members intervened and saved her. Thereafter, the accused came with a lathi and tried to hit her but she was saved by the family members. The accused then went away from the spot threatening of dire consequences.

(3.) On this report, the police registered a case and started investigation. After due investigation, the police filed challan against the present petitioner for the offence under Sections 307, 384, 504 and 323 I.P.C. Thereafter, the case was committed for trial in the Court of Additional Sessions Judge No. 2, Nagaur where the learned Trial Court framed the charges against the present petitioner for the offence under Sections 307, 504, 323 I.P.C. Hence, this present revision petition.