SUBH ENTERPRISES Vs. ARHAM BRICK INDUSTRIES AND SUPPLIER

JUDGEMENT

(1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. has been preferred claiming with the following reliefs:-

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner-Company, are that the petitioner-Company, through its proprietor Shri Aashis Doshi, preferred an application under Sec. 91 Cr.P.C. which came to be rejected by the learned Special Metropolitan Magistrate (N.I. Act Cases) No. 1, Jodhpur Metropolitan, vide the impugned order dtd. 16/11/2018; against which the petitioner-Company preferred a revision, which too was dismissed by the learned Additional Sessions Judge No. 3, Jodhpur Metropolitan vide order dtd. 2/3/2019.

(3.) Learned counsel for the petitioner submitted that the learned Courts below have erred in passing the impugned orders.