Pawan Kumar S/O Shri Nathuram ... vs State Of Rajasthan
2021 Latest Caselaw 1895 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 1250/2021


Pawan Kumar S/o Shri Nathuram Togariya

                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

For Petitioner(s) : Mr. Kapil Gupta For Respondent(s) : Mr. Ramesh Choudhary, P.P.

HON'BLE MR. JUSTICE SATISH KUMAR SHARMA

Order

18/02/2021

This petition under Section 482 of Cr.P.C has been filed

against the order dated 30.01.2021 of Learned Chief Judicial

Magistrate, Tonk passed in Criminal Case No.24/2018, vide which

the application of the accused-petitioner for calling of some

witnesses has been dismissed.

Learned counsel for the petitioner submits that learned Trial

Court has erred in dismissing the application of accused-petitioner

for calling of material witnesses who were admittedly present at

the time of transaction and accordingly, their evidence is essential

for just decision of the case.

Issue notice for 02.03.2021.

Learned Public Prosecutor accepts notice on behalf of

respondent No.1.

The matter be listed on 02.03.2021.

(2 of 2) [CRLMP-1250/2021]

Till then, defence evidences shall be recorded by the Trial

Court but judgment shall not be pronounced without leave of this

Court.

(SATISH KUMAR SHARMA),J

HARSHIT PAREEK /197

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