Accused has no vested right to seek alteration of charge under Section 216 CrPC/239 BNSS.

The applicant sought to quash trial court orders dated 19.5.2025 and 5.4.2023

An FIR was lodged in 2022 alleging the applicant raped a minor 6-7 years prior and caused a miscarriage

While the victim's school certificate indicated she was over 18 at the time of the alleged incident (2016) and 24 at the time of the FIR, the Trial Court rejected a discharge application and framed charges under Section 376(3) IPC and Sections 3/4(2) of the POCSO Act

Following the victim's testimony, the applicant moved an application under Section 216 Cr.P.C. (Section 239 B.N.S.S.) to alter the charges, arguing the victim was a major at the time of the offense. The Trial Court rejected this on 19.5.2025

Section 216 of the Cr.P.C. (corresponds to Section 239 of the B.N.S.S.), which empowers the Court to alter or add charges "at any time before judgment is pronounced"

P. Kartikalakshmi v. Sri Ganesh and another (2017) 3 SCC 347, establishing that this power is "exclusive to the Court" and no party has a vested right to seek alteration as a matter of right

Director of Revenue Intelligence v. Raj Kumar Arora (2025) and K. Ravi v. State of Tamil Nadu (2024), which clarify that Section 216 is an enabling provision and does not allow an accused to seek what is effectively a second discharge application under the guise of alteration

Thakur Ram v. State of Bihar (1966) regarding the court’s suo motu discretion

The Court reasoned that Section 216 Cr.P.C. (and Section 239 B.N.S.S.) is an enabling provision designed to ensure the trial remains fair and accurate, but it is not a tool for parties to demand changes to the indictment

The Court observed that the applicant was essentially re-agitating the same plea of age/majority that had already been rejected at the discharge stage under Section 227 Cr.P.C.

Following the precedent in K. Ravi, the Court noted that allowing such applications would derail trials and lead to "deplorable" delays

Since the power to alter charges is a discretionary, suo motu power of the Trial Court based on its satisfaction with the evidence on record, the Trial Court was not legally "incumbent" to act upon the applicant’s specific request

The High Court held that the Trial Court committed no illegality in rejecting the application dated 10.3.2025. The application under Section 528 B.N.S.S. was dismissed as misconceived and devoid of merits