VIJAY KUMAR VERMA,J. - (1.) HEARD Shri Gaurav Kakkar Advocate appearing for the applicant and AGA for the State.
(2.) BY means of this application under section 482 Cr.P.C., order dated 17.6.2009 passed by the Additional Session Judge Court No. 11, Moradabad in S.T. No. 24 of 2009 has been challenged. By the impugned order, charge has been framed against the accused persons.
(3.) AT the outset it is submitted by learned AGA that order framing charge is revisable under section 397 Cr.P.C. and hence, instant proceeding under section 482 Cr.P.C. against the impugned order is misconceived and is not maintainable.;