- (1.) Heard learned counsel for the applicant and the learned A.G.A.
(2.) The applicant is aggrieved by the charge framed under Section 120-B I.P.C. He has filed the photo-copy as well as certified copy of the said charge dated 21-1-2006.
(3.) Learned A.G.A. as well as learned counsel for the applicant agreed that this application be disposed of finally and in this view of the matter it is being considered finally. From the perusal of the said charge, it is amply clear that the applicant has not been charged any substantive offence. The only charge framed against him is under Section 120-B I.P.C. The charge under Section 120-B I.P.C. simpliciter cannot be framed against anybody, as he cannot be said to have conspired for an offence, which is not known.;