APARNA COMMUNICATION LINKS Vs. RAJSHREE AGENCIES

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of learned Advocate for the parties.

(3.) By this writ petition, the petitioner/accused has challenged the order dtd. 8/7/2022, passed by the learned Judicial Magistrate First Class, Nagpur, whereby the learned Magistrate rejected the objection raised by the petitioner/accused to the maintainability of the affidavit of respondent/complainant and granted permission to the respondent/complainant to examine himself, after leading the evidence of his constituted attorney.