Aditya Nath Mittal, J. - (1.) HEARD learned counsel for the petitioners, learned AGA and perused the record.
(2.) THIS petition has been filed with the prayer to delete the offence under section 308 IPC, charged against the applicants and set aside the order dated 02.06.2015 and also to stay the proceedings of framing the charges pending before the trial court. Learned counsel for the petitioner has submitted that the learned court below has wrongly rejected the application for discharge. It has also been submitted that the charges are being framed merely on the ground of suspicion. It has also been submitted that there is no sufficient evidence to frame the charges for the offence punishable under section 308 IPC.
(3.) LEARNED AGA has defended the impugned order.;