Farooq Hasan, J. - (1.) HEARD learned Counsel for the parties and perused the impugned order.
(2.) IT has been contended by Mr. Garg that the learned Sessions Judge while passing the impugned order did not consider the matter in accordance with the provisions contained in Section 228, Cr.P.C. and has passed a very brief order mentioning nothing about evidence and the accusation so also the reason as to how the petitioner can be charged under Section 307, IPC and Section 326, IPC. It is thus clear that the order dated 8 -3 -1989 is not a speaking order and, therefore, it is set aside and the learned Sessions Judge, Bikaner is directed to which consider the matter of framing of the charge. It is expected that the Sessions Judge will pass a speaking order after going through the material on record, and further expected that in future also he will not pass any such order in a mechanical way. ;