Pratapram vs State Of Rajasthan (2025:Rj-Jd:54141)
2025 Latest Caselaw 17014 Raj

Rajasthan High Court - Jodhpur

Pratapram vs State Of Rajasthan (2025:Rj-Jd:54141) on 16 December, 2025

Author: Inderjeet Singh

Bench: Inderjeet Singh

[2025:RJ-JD:54141]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                          JODHPUR
                         S.B. Criminal Misc(Pet.) No. 57/2025

    Pratapram S/o Ramaji, Aged About 51 Years, R/o Khakharwada
    Ps Swarupganj Teh. Pindwada, Dist. Sirohi
                                                                           ----Petitioner
                                            Versus
    State Of Rajasthan, Through PP
                                                                         ----Respondent


For Petitioner               :     Mr. Yogesh Kumar Sharma
For Respondent               :     Mr. Narendra Singh Chandawat, Dy.G.A.
                                   Mr. Ravindra Singh Bhati, A.G.A.



                HON'BLE MR. JUSTICE INDERJEET SINGH

Order

16/12/2025

1. This criminal miscellaneous petition has been filed by the

petitioner challenging the order dated 17.12.2024, passed by the

learned lower Appellate Court, whereby the application filed on

behalf of the petitioner under Section 348 of the BNSS, 2023 was

dismissed.

2. I have perused the order passed by the learned court below,

wherein learned court below has stated that the matter was

pending for about 6 years for defence evidence, however, the

petitioner failed to submit any such application before the trial

Court for taking up the documents on record.

3. Learned counsel has relied upon judgments in Zahira

Habibullah. Sheikh and Anr. Vs. State of Gujarat and Ors. 1

and Jharkhand High Court, Anirudhmarik Vs. State of

Jharkhand and Ors.2

1 (2004) 4 SCC 158 2 (2004) CriLJ 1518

(Uploaded on 17/12/2025 at 10:13:46 AM)

[2025:RJ-JD:54141] (2 of 2) [CRLMP-57/2025]

3. In my considered view, no error has been committed by the

learned Court below in rejecting the application filed on behalf of

the petitioner at the appellate stage.

4. Hence, this petition is dismissed.

( INDERJEET SINGH),J 3-pooja/-

(Uploaded on 17/12/2025 at 10:13:46 AM)

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