VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner being aggrieved with the order dated 22.8.2019 passed by the Additional Sessions Judge, Jodhpur (hereinafter referred to as 'the Revisional Court'), whereby the criminal revision petition No. 09/2018 filed on behalf of the petitioner has been dismissed.
(2.) The petitioner has also challenged the validity of the order dated 13.8.2018 passed by the Additional Chief Judicial Magistrate, Bilara (hereinafter referred to as 'the Trial Court') in FR No. 80/2018 arising out of FIR No. 67/2015 of Police Station Bilara, Jodhpur Rural, whereby the Trial Court accepted the FR filed by the police, however, dismissed the protest petition filed by the petitioner.
(3.) The office has pointed out two defects in this petition that subject matter is in complete and copy of the order dated 13.8.2018 has not been filed with this petition.;