S S CHHEENA Vs. VIJAY KUMAR MAHAJAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment of the High Court of Punjab & Haryana at Chandigarh in Criminal Revision No. 1800 of 2008 dated 17.2.2009.

(3.) The appellant S.S. Chheena was a Security Officer at Guru Nanak Dev University, Amritsar. This job was accepted by him after his retirement from the Indian Police Service (IPS). He is seriously aggrieved by the order of the Additional Sessions Judge, Amritsar by which he had framed a charge against the appellant under Section 306 of the Indian Penal Code (for short, IPC).