- (1.)PETITIONER by Shri Sanjay Gupta, Advocate. Respondent/state by Shri Mohd. Irshad, P. L.
(2.)HEARD finally at motion stage with the consent of both the parties.
(3.)THE instant petition is for invoking the extra-ordinary and inherent powers of this Court under Section 482 of Cr. PC, praying therein to set aside the order dated 1-3-06 passed by Ist Additional Sessions Judge, Gwalior in Criminal revision No. 51/06 by which the learned Judge has affirmed the order dated 25-10-05 passed by Additional Chief Judicial Magistrate, Gwalior in Criminal case No. 106/01, wherein the learned Magistrate framed charge against the petitioner for the offence punishable under Sections 420,467,468 and 471 read with Section 120-B of IPC.