Hukumram vs State And Ors
2021 Latest Caselaw 7556 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             D.B. Criminal Revision Petition No. 283/2003

Hukmaram S/o Shri Bhuraram, R/o Kudan Hall Dhani Tan
Ajitpura, Police Thana Raghunathgarh, District Sikar, (Raj).
                                                                    ----Petitioner
                                    Versus
1. State of Rajasthan through Public Prosecutor.
2. Roshanlal S/o Shri Manglaram
3. Narendra S/o Shri Manglaram
4. Smt. Jinku W/o Manglaram
All R/o Dhani Khud Tan Katrathal, Police Station Raghunathgarh,
District Sikar, Rajasthan.
                                                                 ----Respondents

For Petitioner(s) : Mr. Rajesh Choudhary For State : Ms. Alka Bhatnagar, Add. Govt.

Advocate For Respondent(s) : Mr. V.R. Bajwa with Mr. Amar Kumar

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

13/12/2021

1. Matter comes up on an application (1/2021) filed by the

counsel for the respondents.

2. It is contended by counsel for the accused-respondents that

during trial, respondents submitted Ex.D-3-original agreement to

sale. It is also contended that a prior agreement to sale document

dated 16.11.1987 was also filed before the Trial Court, which was

not exhibited but is a part of Part-B. The said agreement to sale

was executed between Bhanwar Lal and Rameshwar Lal. It is

(2 of 2) [CRLR-283/2003]

prayed before the Court that these documents are now required

for obtaining Pattas.

3. It is also contended that respondents were acquitted by the

Trial Court and present revision petition is pending against the

judgment of acquittal dated 03.02.2003.

4. We have considered the contentions.

5. The documents were produced by the respondents, hence,

we deem it proper to allow the application and direct the Registrar

(Judicial) to return the original Ex.D-3 alongwith annexed map

and agreement to sale dated 16.11.1987, subject to filing of

certified copies of the same by counsel for the respondents.

6. Application is accordingly allowed.

(CHANDRA KUMAR SONGARA),J (PANKAJ BHANDARI),J

AMIT KUMAR /18

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