- (1.) Heard learned counsel for the revisionist and learned AGA for the State.
(2.) The instant revision is directed against the order dated 6.9.2011 passed by A.C.J.M., Gautam Budh Nagar in Case No. 13960 of 2011 arising out of Case crime no. 498 of 2009, State Vs. Dr. Arun Agarwal, P.S. Phase-II Noida, District- Gautam Budh Nagar, whereby the application for discharge moved on behalf of the revisionist was rejected.
(3.) From the impugned order, it transpires that charge has already been framed against the revisionist vide order dated 5.7.2010. After framing of the charge, no application for discharge either section 245 (1) or 245 (2) Cr.P.C. is maintainable. The application for discharge was rightly rejected. The impugned order does not require any interference by this Court.;