- (1.) The office has pointed out a defect that typed copies of the order-sheets have not been filed.
(2.) Since, the handwritten order-sheets are legible, the defect pointed out by the office is overruled.
(3.) This criminal misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioner being aggrieved with the order dated 23.08.2018 passed by the Judicial Magistrate, Jaisalmer (hereinafter to be referred as 'the trial court') in Criminal Case No.648/2015, whereby the trial court has ordered to frame charge against the petitioner for the offence punishable under Section 138 of Negotiable Instrument Act (hereinafter to be referred as 'the NI Act').;