MAHENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) PETITIONER has challenged the order dated 22.1.2001 by which the trial Court has directed the concerned Police Station in -charge to get the injured complainant Tejpal Medically Examined from the Government Hospital, Neem Ka Thana, and place the report of the same on record.

(2.) THE only contention, as raised on behalf of the petitioners, has been that after three months the Medical Officer may not give correct report in regard to injuries sustained by petitioner No. 2 three months back. The apprehension of the petitioners has been that because of the fresh Medical Examination, the accused -respondent may get spot free.