RACHIT Vs. BALAK RAM

JUDGEMENT

(1.) Aggrieved by the dismissal of applications, i.e., Cr.MA No.143-4 of 2021 and Cr.MA No.144-4 of 2021 filed under Ss. 311 and 315, Cr.PC respectively in case No.RBT-508-3 of 19/18 by the learned Trial Court, the accused has come up before this Court under Sec. 397, Code of Criminal Procedure, 1973.

(2.) I have heard learned counsel for the parties and gone through the record.

(3.) Mr. H.S. Rawat, learned counsel for the respondent has argued that the aforesaid applications were filed with a view to delay the proceedings.