SHAITAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr. Namit Saxena, learned counsel appearing for the petitioner. Also heard Mr. Padmesh Mishra, learned A.A.G. appearing for the State of Rajasthan. The informant (respondent No. 2) is represented by Mr. Ashish Kumar Upadhyay, learned counsel.

(2.) Delay condoned.

(3.) We have considered the submission of the learned counsel for the parties. Also perused the materials on record including the latest case diary produced by the State. The statement of the prosecutrix recorded under Sec. 164 Cr.P.C. (Annexure R/2) is also perused.