VIMAL KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) INVOKING extra-ordinary jurisdiction of this Court under Section 482 of the Code of Criminal Procedure (henceforth the 'code') the petitioners has filed this petition for quashing the order dated 17-1-2001, passed by Additional Chief Judicial Magistrate, Deori in Criminal Case No. 801/2000 and order dated 9-8-2002, passed by IInd Additional Sessions Judge, Sagar in Criminal Revision No. 26/2001.

(2.) THE facts leading to the filing of the petition pithily narrated are as follows:-

(3.) I have heard Shri A. K. Jain, learned Counsel, appearing for the petitioner and Shri J. K. Jain, learned Government Advocate, appearing for the State and perused the record and also the case diary made available by Government Advocate.