- (1.) In this application, the petitioner has prayed for quashing the order dated 17.01.2005, passed in Cr. Appeal No.9/2004, whereby and whereunder a direction was given to the learned trial court to alter the charge with specific material against each of the accused since there has been a glaring defect in framing the charge.
(2.) A first information report was instituted by one Kailash Bihari Mahto, in which allegation was made with respect to the robbery committed in the house of the informant by breaking open the window and taking away various articles at gunpoint.
(3.) Based on the aforesaid allegations, G.R. Case No.37 of 2002, was instituted.;