MOHD.YAMIN,J. - (1.) This misc. petition Under section 482 Cr.P.C. is directed against the order of learned Judicial Magistrate, Digod (Kota) dated 5.4.2000 by which he dismissed the application of the complainant submitted Under section 244 Cr.P.C. for summoning some witnesses.
(2.) Petitioner Smt. Mohini Bai filed a complaint for offences Under sections 494, 109 and 120-B IPC against the non-petitioners and the same is pending before the learned Magistrate. Out of three witnesses, two have been examined and one is said to have died. She then filed an application Under section 244 Cr.P.C. praying that Motilal, Bhagatraj, Babulal, Smt. Anita and Hari Shanker may be summoned but the same has been rejected.
(3.) I have heard learned counsel for the petitioner as well as learned counsel for the respondents.;