LAWS(CHH)-2021-4-8

AMANDEEP SINGH SARAN Vs. STATE OF CHHATTISGARH

Decided On April 07, 2021
Amandeep Singh Saran Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) In all the above revision petitions, the applicants are common, the facts circumstances and evidence are also of similar nature, therefore, all are decided by this common order.

(2.) Cr.R. No. 577 of 2018 & Cr. R. 578 of 2018 have been brought against the order dated 11.09.2017, passed in Criminal Case No. 16911 of 2015 and Criminal Case No. 17129 of 2015 respectively, passed by the Chief Judicial Magistrate, Raipur by which the application under Section 239 of Cr.P.C. for discharge has been dismissed and charges have been framed in both the cases by order dated 18.09.2017 for the offence under Section 409, 420 of the Indian Penal Code and Section 4 of the Prize Chits Money Circulation Schemes (Banning) Act, 1978.

(3.) Cr.R. No. 1339 of 2019 has been brought against the order dated 11.03.2019, passed in Special Criminal Case No. 01 of 2018, passed by the Special Judge, Bemetara, District Bemetara, by which, charges have been framed against the applicants for commission of the offence under Section 420, 409 of the Indian Penal Code and Section 3, 4 & 5 of the Prize Chits Money Circulation Schemes (Banning) Act, 1978 and Section 10 of Protection of Depositors Interest Act, 2005.