Rajasthan High Court - Jodhpur
Dharma Ram vs . State Of Rajasthan & Ors. on 24 November, 2014
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
S.B. CRIMINAL MISC. PETITION NO.2642/2014
Dharma Ram Vs. State of Rajasthan & Ors.
Date of order : 24.11.2014
HON'BLE MR. JUSTICE VIJAY BISHNOI
Mr. Vishal Sharma, for the petitioner. Mr. Vikram Singh, Public Prosecutor.
This criminal misc. petition under Section 482 Cr.P.C. has been preferred by the petitioner against the order dated 28.6.2014 passed by the learned Judicial Magistrate (First Class), Merta whereby the application filed by the petitioner for allowing him to produce affidavit of certain persons on record and cross-examine the prosecution witnesses, who reportedly turned hostile during the trial has been dismissed.
Learned court below, after taking into consideration the provisions of Section 225 Cr.P.C. as well as Section 157 Cr.P.C. has rejected the application filed by the petitioner.
After going through the impugned impugned order, this Court does not find any illegality in the order passed by the court below.
Hence, this criminal misc. petition is dismissed. The stay petition is also dismissed.
[VIJAY BISHNOI],J.
Babulal/ 61