Rajasthan High Court - Jaipur
Rajesh Sharma vs Jugal Kishore Agarwal on 18 July, 2012
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B. Criminal Misc. Petition No. 2340/2012 S.B. Criminal Misc. Stay Application No. 1856/2012 (Rajesh Sharma Versus Jugal Kishore Agarwal) Date of Order :: 18th July, 2012 HON'BLE MR. JUSTICE MAHESH CHANDRA SHARMA Mr. Sandeep Garssa, counsel for the petitioner BY THE COURT:
This Criminal Misc. Petition has been filed U/s. 482 of CrPC against the order dated 13.3.2012 and the order dated 1.6.2012 passed by Metropolitan Magistrate No. 7, Jaipur Metropolitan in Criminal Case No. 150/2010. I have heard learned counsel for the petitioner and perused the impugned orders.
I do not think it proper to interfere in the impugned orders and thus, the criminal misc. petition being bereft of any merit stands dismissed. However, the petitioner will be at liberty to raise all the objections, which he has raised by way of the instant criminal misc. petition, at the final stage of the case. Consequent upon the dismissal of criminal misc. petition, the stay application, filed herewith, does not survive and the same also stands disposed of.
(MAHESH CHANDRA SHARMA),J.
DK All corrections made in the judgment / order have been incorporated in the judgment / order being E-mailed.
Dilip Khandelwal PA