RAJKUMAR JAGLANI Vs. SHYAMLAL NAKTODE

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure/under sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 is filed assailing the order dtd. 30/9/2024 passed in criminal case No. 157/2021 by learned Judicial Magistrate First Class, Dewas whereby two applications filed by petitioner/accused under Sec. 91 of the Code of Criminal Procedure were rejected.

(2.) The exposition of facts, in brief, giving rise to present petition, is as under:-

(3.) The impugned order is assailed in the present petition on following grounds:-