Navin Kumar Bharara vs State Of Rajasthan ...
2023 Latest Caselaw 4121 Raj

[2023/RJJD/013591]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 1240/2022

Navin Kumar Bharara S/o Shri Lajpat Bharara, Aged About 50 Years, R/o House No. 2 - Chha-27, Kamla Nehru Nagar, Old Housing Board, Pali.

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Gaurav Singh, AGA

HON'BLE MR. JUSTICE FARJAND ALI Order

04/05/2023

1. No one has appeared on behalf of the petitioner even in the

second round to argue the matter.

2. By way of filing the instant revision petition, a challenge has

been made to the order dated 05.07.2022 passed by learned

Special Judge, Prevention of Corruption Act, Pali in Original

Case No.06/2021 whereby an application filed by the

petitioner to summon certain documents and call details, the

particulars of which have been mentioned in the application

and reproduced in the order impugned. In Sethuraman Vs.

Rajamanickam reported in (2009) 5 SCC 153, it was

held by Hon'ble the Supreme Court that a revision against

an interlocutory order passed on an application filed under

Section 91 of Cr.P.C. is not maintainable as the same is

barred by Section 397(2) of Cr.P.C., thus, in view of the

[2023/RJJD/013591] (2 of 2) [CRLR-1240/2022]

judgment passed in Sethuraman (Supra), the instant

revision petition is dismissed.

3. Stay petition is also dismissed.

(FARJAND ALI),J 11-divya/-

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