Rajasthan High Court - Jaipur
Bhag Chand Jain vs A C J ( Jd) West Jaipur on 10 July, 2012
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B. Criminal Misc. Petition No. 2231/2012 (Bhag Chand Jain Versus Additional Civil Judge) Date of Order :: 10th July, 2012 HON'BLE MR. JUSTICE MAHESH CHANDRA SHARMA Mr. Brijesh Yadav, counsel for the petitioner BY THE COURT:
This criminal misc. petition has been filed under Section 482 of CrPC with the prayer that the respondent Additional Civil Judge (Jr. Division), West, Jaipur Metropolitan, Jaipur be directed to handover the original copies of the site plan, allotment letter and receipt for sending the same for examination by FSL in connection with FIR No. 486/2011 registered at Police Station, JDA, Jaipur. The learned PP appearing for the State has opposed the averments made in the petition.
I do not think it proper to accept this petition because the court below has ample power under the Evidence Act to examine the documents. However, if such type of application is pending before the court below, the court below is directed to decide this application, within three months from the date of receipt of copy of this order. The criminal misc. petition is, accordingly, dismissed.
(MAHESH CHANDRA SHARMA),J.
DK All corrections made in the judgment / order have been incorporated in the judgment / order being E-mailed.
Dilip Khandelwal P