- (1.) This petition filed under Section 482 Cr.P.C. prays for quashing order dated 15.2.2007 (Annexure P-10) passed by the Judicial Magistrate Ist Class, Ludhiana, vide which it has been directed that charges be framed to try the petitioner for commission of offence under Section 406 IPC.
(2.) Petitioner carried a revision that has been dismissed vide order dated 14.1.2008 (Annexure P-11). Order dated 14.1.2008 passed by the Revisional Court is also under challenge before this Court.
(3.) There was no stay of further proceedings. It has been brought out that only three witnesses remain to be examined and the trial is at the concluding stage. In view of the stage of the case, no ground for interference, at this stage, is made out.;