- (1.) Application for early listing is allowed.
(2.) With the consent of the counsel for the parties, the matter is taken up for final disposal at this stage.
(3.) Petitioner has preferred this misc. petition aggrieved by order dated 04.07.2018 passed by Special Metropolitan Magistrate(NI Act Cases) No.15, Jaipur Metropolitan, Jaipur, whereby application filed by the petitioner under Section 243(2) Cr.P.C. was rejected.;