Harbans Lal, J. - (1.) The instant revision petition under Section 397 r/w Section 401 Cr.RC. is directed against and seeks quashing of the order dated 15.11.2003 passed by the learned Addl. Sessions Judge (Fast Track) No. 2, Bharatpur in Sessions Case No. 13/2003.
(2.) Learned counsel has contended that the charges ordered to be framed against the petitioners are different from the charges actually framed. The order states that the offences u/ss. 341, 323/149, 341/149, 325/149 and 307/149 I.PC. are primafacie found whereas the charges actually framed against the accused persons are for the offences u/ss. 341, 323/34, 325/34 and 307/34 I.P.C. Besides this, joint charge for the offences u/ss. 341, 323/34 and 324/34 I.PC. has been framed which is in violation of the provisions of Section 218 Cr.P.C. His submission is that the order on the face of it demonstrates non-application of mind and non-compliance of the statutory provisions.
(3.) Learned PR also could not defend the impugned order.;