- (1.) Heard learned counsel for the petitioner and public prosecutor for the State. Perused the order impugned dated 14/12/2005 passed by Judicial Magistrate, Reodar, district Sirohi, by which, the trial court framed charges against the petitioner for the offences under Sections 379, 411 and 414 IPC. Being aggrieved of the order impugned framing charges, the petitioner has filed the instant revision petition.
(2.) From the perusal of the order impugned, it appears that the trial court has taken into consideration entire record placed before it including the documents filed by the police and prima-facie came to the conclusion that there is prima-facie ground to presume that the petitioner has committed the offences for which charges have been framed. The order passed by the trial court is well reasoned.
(3.) In the circumstances, therefore, I do not find any error, illegality or perversity in the order impugned. The revision petition is dismissed. Stay petition also stands dismissed.;