BANWARI LAL SHARMA,J. - (1.) Petitioner accused Gajendra Kumar Upadhyay preferred this misc. petition under Section 482 Cr.P.C. assailing the impugned order dated 21.01.2014 passed by learned Additional Sessions Judge No. 16, Jaipur Metropolitan in Cr. Revision Petition No. 20/2013 (Gajendra Kumar Upadhyaya v. State of Rajasthan) whereby learned Revisional Court while dismissing the revision petition affirmed the order dated 22.02.2013 passed by learned Metropolitan Magistrate No. 17, Jaipur Metro in Criminal Case No. 415/2011 by which learned Magistrate ordered to frame charge against the present petitioner for offence punishable under sections 420, 467, 468, 471, 120 IPC.
(2.) The brief facts of the case are that the FIR under section 420, 467, 468, 471 and 120B IPC was registered in Police Station Banipark, Jaipur and consequent to that charge-sheet was filed under sections 420, 467, 468, 471 and 120B IPC after investigation against the present accused and other co-accused persons.
(3.) The learned Trial Court after hearing the arguments on charge vider order dated 22.02.2013 ordered to frame charge against the present petitioner and other co-accused for offence under section 420, 467, 468, 471 and 120B IPC. That order was challenged before the Revisional Court and Revisional Court vide impugned judgment dated 21.01.2014 dismissed the Revision Petition and affirmed the order of charge passed by learned Trial Court which is assailed in this misc. petition.;