BABLU PASI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this Misc. Criminal Case under Section 482 of the Cr.P.C. being aggrieved by order dated 25.02.2020 passed by Learned Sessions Judge, Jabalpur in S.T. No.565/2019 whereby learned Sessions Judge has rejected the application under Sections 91, 104 read with Section 207 of the Code of Criminal Procedure.

(2.) The facts necessary for disposal of this miscellaneous criminal case may briefly be stated thus:

(3.) Learned counsel for the applicant submitted that due to political pressure and previous enmity, the FIR has been lodged against the applicant as previously wife of the applicant made a complaint before the S.D.M. against the present complainant. There was a dispute between the parties with regard to some transaction of money. On the basis of assumption and presumption the applicant was made an accused. If the C.D. will not be provided, then the right of the accused will be affected.