BHAG CHAND Vs. STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed on behalf of the petitioner for summoning of exhibited document in Court at the stage of hearing of revision petition.

(2.) The facts of the case are that proceedings under section 145, Cr.P.C. were undertaken in the Court of Sub Divisional Magistrate. Malpura, the petitioner and the respondent No. 2 were parties in the proceeding. In the said proceeding, respondent No. 2 submitted a document i.e., sale-deed dated 14.5.1973, and the same was exhibited as Ex. B-1. Photo copy of the same was kept on record, and the original was returned to respondent No. 2. The matter was finally decided by Sub Divisional Magistrate Malpura vide judgment dated 30.1 1.2002. Thereafter, the respondent No. 2 preferred a revision petition before the Additional District Judge, Malpura. During the course of revision petition, the petitioner prayed that the original exhibited document Ex. B-1 should be summoned from respondent No. 2, for the just decision of the revision petition. The said application filed by the petitioner has been dismissed. Hence, this petition.

(3.) Heard learned Counsel for parties, and perused the material available on record.