RAJESH KUMAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) Perused the case diary.

(3.) The petitioner has filed this petition under section 482 of CrPC, 1973 being aggrieved by order dated 16.3.2018 passed by II ASJ Sidhi, Rampur Naikin, District Sidhi, in Criminal Revision No. 37/2018 arising out of order dated 25.1.2018 passed by Judicial Magistrate First Class, Rampur Naikin, District Sidhi in Criminal Case No. 11/2018. whereby, the application filed under section 457 of CrPC, 1973 has been dismissed.