RANDHAWA PRASAD Vs. AGNI JANGDE

JUDGEMENT

(1.) Matter appears to be arguable, hence Admitted.

(2.) Petitioner has preferred this CRMP under Sec. 482 of the Code of Criminal Procedure (in brevity Cr.P.C.) for setting aside the order dtd. 14/08/2018 passed by II Additional Sessions Judge, Korba (C.G.) in Criminal Revision No. 29/2018, whereby and whereunder he dismissed the revision preferred by petitioner against the order of JMFC Korba dtd. 21/02/2018 whereby and whereunder he rejected the application filed under Sec. 91 of CrPC by petitioner.

(3.) By this order I.A. No.1/2018 application for interim relief is being disposed of.