WASEEM Vs. STATE OF M.P.

JUDGEMENT

(1.) WITH the consent of both the parties, this petition is decided finally.

(2.) THIS revision under section 397 read with section 401 of CrPC has been filed to set -aside the impugned order dated 9.10.2014 passed by learned Second Additional Session Judge, Sironj, Vidisha in STNo. 185/2014, by which charges have been framed against the petitioner under section 306 and section 456 of IPC.

(3.) THE factual matrix remains in a narrow compass.