RAJPAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) IN this petition filed under Article 226/227 of the Constitution of India, the petitioners have challenged the order dated 25.4.12 passed by the Court below whereby the application preferred by the petitioners under Section 91 of Cr.P.C. r/w Section 65 of the Evidence Act is rejected.

(2.) SHRI N.C.Jain, learned counsel for the petitioners, has raised twofold contentions as under :-

(3.) PER contra, Shri Prashant Sharma, learned counsel for the complainant, and Smt. Sangeeta Pachauri, learned Deputy Govt. Advocate for the State, supported the order passed by the Court below.