MEERA AGRAWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This criminal appeal has been filed by the appellant being aggrieved by the order dated 08.03.2019 passed by the Additional Commissioner, Sagar Divisional Sagar in Appeal No. 1742(A-21(1)/2017-18 whereby the Commissioner rejected the application under Section 195 of Cr.P.C. filed by the appellant.

(2.) Vide document No. 2558/2020 dated 27.02.2020, the learned counsel for the appellant filed his submission regarding jurisdiction of this Court to hear Appeal under Section 341 of Cr.P.C. Therefore, same is taken on record.

(3.) Heard on the question of maintainability.