RAGHUNATH RAM Vs. STATE OF RAJASTHAN ,

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner being aggrieved with the order dated 10.07.2018 passed by the Additional Sessions Judge No.6, Jodhpur Metro (hereinafter referred to as 'the revisional court'), whereby the criminal revision petition No. 307/2018 filed on behalf of the petitioner has been dismissed.

(2.) The said criminal revision petition was filed by the petitioner against the order dated 24.04.2018 passed by the Additional Chief Metropolitan Magistrate No.1, Jodhpur Metro (hereinafter referred to as 'the trial court') in Criminal Case No.400/2017, whereby the trial court has framed charges against the petitioner for the offences punishable under Sections 341, 323/34 amd 392/34 of IPC.

(3.) The allegation against the petitioner is to the effect that on 06.02.2016, he along with two accused persons namely Sheraram and Shyamlal has stopped the complainant-Ghanshyam and two other persons who were going towards on a motorcycle at Village Sangaria and thereafter looted Rs. 1,600/- and some articles from them.