- (1.) Petitioner has preferred this Criminal Miscellaneous Petition aggrieved by order dated 06.11.2017 passed by Special Metropolitan Magistrate (N.I. Act Cases) No.10, Jaipur Metropolitan, Jaipur, whereby Court dismissed the application under Section 227 Cr.P.C. filed by the petitioner and refused to exonerate from criminal case.
(2.) It is contended by counsel for the petitioner that the sale deed was executed between complainant and the company of which petitioner is an authorized signatory.
(3.) It is contended that the company was not impleaded as party and in absence of Company being a party, proceedings cannot be continued.;