AI Structured Summary
Not yet generated for this judgment
Judgment
The present petition has been filed to assail the order dated 11.3.2015 passed by the Additional Chief Metropolitan Magistrate (Economic Offence),
Jaipur Metropolitan, Jaipur, whereby charges were framed against the petitioner.
The learned counsel for the petitioner has contended that the order framing charges were assailed before the revisional court below and the said
revisional court had dismissed the revision on 12.9.2016.
During the course of arguments, the learned counsel for the petitioner has not denied that after framing of charges, evidence of the witnesses has
been recorded and now, the case is fixed before the trial court for final arguments. It is well settled legal proposition that once evidence is recorded,
trial has to result into conviction or acquittal. After recording of evidence and statement of the accused under Section 313 Cr.P.C., at the stage of final
arguments, it will be judicial impropriety to quash charges.
Hence, no interference is warranted and the present petition is dismissed.
In view of order passed above, all the applications filed in the petitions are also dismissed.