LAWS(MPH)-2018-7-374

AMRITLAL SINGH Vs. STATE OF M.P.

Decided On July 02, 2018
Amritlal Singh Appellant
V/S
STATE OF M.P. Respondents

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 11.01.2018 passed by II ASJ Sidhi, District Sidhi, in Criminal Revision No.215/2017 arising out of order dated 20.11.2017 passed by Judicial Magistrate First Class, Churhat, District Sidhi in Crime No.501/2017. whereby, the application filed under section 457 of CrPC, 1973 has been dismissed.