Prem Singh vs State Of Rajasthan
2023 Latest Caselaw 4258 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 1173/2022

Prem Singh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Tribhuwan Singh For Respondent(s) : Mr. Gourav Singh, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

08/05/2023

1. This Court is in receipt of letter dated 15.02.2023 sent by

learned Additional Chief Judicial Magistrate, No.2, Phalodi,

District Jodhpur wherein it is averred that after judgment in

respect of the petitioner Prem Singh, one other accused

Bashir Khan has been apprehended in the matter

subsequently and for the purpose of commencement and

culmination of his trial, the original case file is required.

2. Considering the above circumstances, it is deemed

appropriate to direct the Registry to send the original file to

the learned trial court with the stipulation that after

culmination of the trial, record be sent back without

unnecessary delay.

(FARJAND ALI),J 154-Ashutosh/-

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