KRISHAN KUMAR Vs. STATE OF RAJASTHAN & ANR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of an order dated 24.08.2015 of the High Court of Rajasthan at Jaipur in S.B. Criminal Misc. Bail Application No.3953 of 2015 in which the High Court has set aside the order of acquittal of the appellant and remitted the matter back to the trial court for de novo trial only on the ground that the prosecutrix was not examined before the trial court.

(3.) We have heard Mr. Tripurari Rai, learned counsel appearing for the appellant, Mr. Abhishek Gupta, learned counsel for the applicant-prosecutrix and Mr. Anish Maheshwari, learned counsel for the respondent-State.