RAJENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition has been filed by the petitioner against the order dated 10.06.2019 passed by the learned Additional Sessions Judge, Sojat, District Pali by which the learned Judge dismissed the revision filed by the petitioner and upheld the order dated 25.09.2018 passed by the learned Additional Chief Judicial Magistrate, Sojat whereby the learned trial court framed the charges against the petitioner for offences under Sections 420, 467, 468, 471, 474, 193 IPC.

(2.) Learned counsel for the petitioners submits that the learned trial court has framed the charges against the petitioner in a very mechanical manner because while passing the order impugned the learned trial court has not considered the final report submitted by the police in the matter. The impugned order is nothing but a non-speaking order because no reasons have been assigned by the learned trial court while framing charges against the petitioner. Similarly the revisional court has also committed gross error in upholding the order of framing charge and in dismissing the revision of the petitioner. Thus it is prayed that the order of framing charge as also the order of revisional court may be set aside and the matter be remanded to the trial court for passing a fresh order.

(3.) Per contra, learned counsel for the State submits that the impugned orders are perfectly justified and require no interference from this Court.