K G SHARMA Vs. PRATAP AUTOWHEELS

JUDGEMENT

(1.) Heard at admission stage.

(2.) By this judgment, the abovementioned both the criminal revision petitions are being decided as in both of them, the law point involved is the same. FACTS OF CRIMINAL REVISION PETITION NO. 15/2002 #

(3.) This criminal revision-petition has been filed by the accused-petitioner against the order dated 18-8-2001 passed by the learned Additional Chief Judicial Magistrate No. 2, Jodhpur in Criminal Case No. 303/99 by which the learned Magistrate dismissed the application filed by the accused-petitioner under S. 468, Cr. P.C. #