Ashok Sen vs State Of Rajasthan
2021 Latest Caselaw 10055 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 928/2019

Ashok Sen S/o Shri Bheru Lal Sen, Aged About 41 Years, Mavli, Tehsil Mavli, District Udaipur (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through P.P.

2. Keshar Singh S/o Shri Indra Singh, Village Jagpura, Tehsil Kotdi, District Bhilwara (Rajasthan).

----Respondents Connected With S.B. Criminal Revision Petition No. 120/2019 Ganesh Lal Salvi S/o Uma Ram Salvi, Aged About 59 Years, Methudi, Teh Salumbar, Dist Udaipur, The Then Asi Of Mawli Ps, Dist Udaipur, Now Serving As Asi Of Udaipur Police Line, Dist Udaipur.

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Keshar Singh S/o Indra Singh Rajput, Jagpura, Teh Kotadi Dist Bhilwara.

----Respondents

For Petitioner(s) : Mr. Vineet Jain Mr. D.S. Udawat For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/07/2021

These two criminal revision petitions under Section 397/401

CrPC have been preferred by the accused petitioners for assailing

the order framing charge dated 12.10.2018 passed by learned

(2 of 2) [CRLR-928/2019]

Special Judge (Sessions Court), Prevention of Corruption Cases,

Udaipur in Special Sessions Case No.43/2013.

This Court is apprised that stage of case has altered

materially because statements of witnesses have been recorded

by the trial court on oath. Any comment on the merits of the case

may prejudice the trial. Thus, leaving the petitioners at liberty to

raise all their objections before the trial court at the appropriate

stage, both the revision petitions are dismissed as having

rendered infructuous by subsequent events.

(SANDEEP MEHTA),J 7-Sudhir Asopa/-

Powered by TCPDF (www.tcpdf.org)