Jaspreet Singh Gambhir S/O Shri ... vs Avtar Singh S/O Mr. Sardar Singh ( ...
2022 Latest Caselaw 6038 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous (Petition) No. 5962/2022

Jaspreet Singh Gambhir S/o Shri Balihaar Singh Gambhir,
                                                                    ----Petitioner
                                     Versus
Avtar Singh S/o Mr. Sardar Singh ( Deceased ),
                                                                  ----Respondent

For Petitioner(s) : Mr. S.S. Hora, Adv. For Respondent(s) : Mr. Peush Nag, Mr. Avinash Kumbhaj, Adv.

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

31/08/2022

This petition under Section 482 Cr.P.C. challenges order of

the Lower Appellate Court declining the prayer of the petitioner to

bring additional evidence in view of provision under Section 391

Cr.P.C.

Notice was issued to the respondent including private

respondent on 13/07/2022.

The petitioner brought these developments before the court

below on 17/08/2022. The court below refused to grant time to

the petitioner and without completion of hearing posted the

matter for judgment on 31/08/2022.

In the circumstance, IA No. 1/2022 was filed for urgent list

of the case.

Since adjudication of valuable right of the petitioner is

pending before the court, it is directed that the Lower Appellate

Court shall not pass any judgment in the pending appeal till

further order of this court.

(2 of 2) [CRLMP-5962/2022]

I.A. No. 1/2022 stands disposed of.

Let the matter be listed on 15/09/2022.

The Lower Appellate Court shall submit a list of criminal

appeals pending in that court which are older than the present one

alongwith reason for non-disclose of those appeals.

(BIRENDRA KUMAR),J

ANIL SHARMA /c-1

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