Jodh Singh vs State And Anr
2022 Latest Caselaw 11258 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 1260/2014

Jodh Singh
                                                                      ----Petitioner
                                   Versus
State And Anr.
                                                                 ----Respondent
                             Connected With
              S.B. Criminal Misc(Pet.) No. 1209/2014
Jodh Singh
                                                                      ----Petitioner
                                   Versus
State And Anr.
                                                                 ----Respondent


For Petitioner(s)        :     Mr. Digvijay Singh Rathore
For Respondent(s)        :     Mr. Gaurav Singh, PP
                               Mr. Nishant Motsara



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

08/09/2022

     Learned counsel for the petitioner submits that mere calling

of witnesses would not prejudice the respondents and rather it

would clarify the situation of the compromise vis-a-vis the

guarantee mentioned at back of the cheque. Learned counsel

further submits that he is prepared to pay the cost.

     Learned Public Prosecutor as well as counsel for the

respondent   No.2    submit        that     there       are     two     consecutive

judgments, which have refused such intervention.




                    (Downloaded on 09/09/2022 at 09:16:35 PM)
                                                                        (2 of 2)                   [CRLMP-1260/2014]



                                        This Court has carefully gone through the orders dated

                                   15.02.2011 and 27.03.2014 whereby the learned courts below

                                   have given sufficient reasons for not allowing the witnesses in

                                   question at the belated stage.

                                        In view of the above, no interference in the present petition

                                   is called for and the same is accordingly dismissed. All pending

                                   applications stand disposed of.



                                                               (DR.PUSHPENDRA SINGH BHATI), J.

76-Zeeshan

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