- (1.) Learned Public Prosecutor is directed to accept the notice on behalf of the State, hence, notice complete.
(2.) I have heard learned counsel for the petitioner and learned Public Prosecutor and perused the order impugned.
(3.) By this petition under Section 482, Cr.PC., the petitioner has challenged the order dated 7.2.2001 passed by the learned Chief Judicial Magistrate, Hanumangarh in Criminal Case No.32 of 1998 whereby the learned trial court dismissed the application filed by the petitioner under Section 468, Cr.PC. Being aggrieved by the order impugned, the petitioner has filed the present petition under Section 482, Cr.PC.;