BABU LAL Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned Public Prosecutor.

(2.) THE petitioner has filed this petition under Section 482 Cr. P. C. with the following prayer:-

(3.) IN view of the above, I do not find any reason or ground to allow the prayer of petitioner under Section 482 Cr. P. C. The same is accordingly dismissed. End of the Volume - RLW 2005 (3) Raj.