ASHOK KUMAR Vs. STATE

JUDGEMENT

(1.) The present revision petition is directed against the order dated 12.09.2019 passed by the Additional Sessions Judge arising out of FIR No.206/2016 registered under Section 420/468/471/120B/34 IPC P.S. Sonia Vihar.

(2.) The facts noted in the impugned order are reproduced below:-

(3.) After completing investigation, charge-sheet was filed against the present petitioner as well as co-accused Yashpal. The ACMM vide order 06.02.2019 discharged present petitioner of all the offences and passed an order framing charge against co-accused Yashpal only under Section 420 IPC. The State has challenged the aforesaid order before the Sessions Court by filing a revision petition resulting in passing of the impugned order whereby the Sessions Court set aside the order to the extent whereby the petitioner was discharged for offences punishable under Sections 420/471/120B IPC. The order of discharge for the co-accused under Section 471/120B IPC was also set aside. The accused persons were directed to appear before the trial court on 21.09.2019 and the trial court was directed to frame charge against the petitioner in terms of the order passed.