VIJAY PRAKASH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) The applicant, by means of present criminal miscellaneous application filed under section 482 Cr.P.C., seeks following reliefs:

(2.) Two prayers were made by the applicant before learned Additional Chief Judicial Magistrate, 2nd, Derhadun. One, for permitting him to execute an agreement to sell while in judicial custody and, two, handing over the keys of his house by police of PS-Patel Nagar.

(3.) Learned ACJM, vide order dated 02.7.2016, dismissed such an application. Aggrieved against the same, present application under section 482 Cr.P.C. has been filed.