RAKESH GEHLOT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred assailing the order dtd. 8/4/2022 passed by learned Metropolitan Magistrate No.5, Jodhpur Metropolitan in Case No.1666/2018 whereby the learned trial court has dismissed the application filed under Sec. 91 Cr.P.C.

(2.) Learned counsel for the parties have fairly shown the judgment pertaining to Sec. 91 Cr.P.C., passed by this Court in Rakesh Gehlot Vs. State of Rajasthan and Anr. (S.B. Criminal Misc. Petition No.6048/2021) on 9/9/2022, which reads as follows:

(3.) On the other hand, learned Public Prosecutor as well as learned counsel for the complainant opposed the aforesaid submissions made on behalf of the petitioner.