Lekhraj Son Of Shivlal vs State Of Rajasthan
2021 Latest Caselaw 7529 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            S.B. Criminal. Misc. Application No.1/2021

                                        In

               S.B. Criminal Appeal No. 1599/2021

Lekhraj Son Of Shivlal & Anr
                                                                  ----Appellants
                                    Versus
State Of Rajasthan
                                                                 ----Respondent

For Appellant(s) : Mr. Ashvin Garg For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

10/12/2021

The instant misc. application under Section 391 of Cr.P.C.

filed by the appellants for taking on record certain documents,

which are essential for the just decision of the case.

Learned counsel for the appellant placed reliance on the

judgment passed by the Hon'ble Supreme Court in the case of

Zahira Habibullah Sheikh & Anr. Vs. State of Gujarat & Ors.;

Appeal (Crl.) 446-449 of 2004 decided on 8 th March 2006

and submit the evidence which is essential to reach on a just

conclusion shall be taken on record so that a justifiable conclusion

can be arrived at.

In view of the reasons mentioned in the application and the

settled legal proposition, I deem it appropriate to allow this

application and the documents submitted by learned counsel for

(2 of 2) [CRLAS-1599/2021]

the appellants alongwith the application under Section 391 of

Cr.P.C. are taken on record.

The application is disposed of accordingly.

The appeal may be heard in due turn.

(FARJAND ALI),J

TN/79

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