VINA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is petition under Sec. 482 Cr.P.C. against the order dt. 13.08.2012 passed by Additional District Judge, Anoopgarh, vide which, the trial Court has dismissed the application filed by SHO, Police Station Anoopgarh for obtaining original agreement to sale for the purpose of FSL. The facts in short are that in pursuance to the investigation conducted in the FIR in hand, the SHO, Police Station, Anoopgarh filed an application before the Court of Additional District Judge, Anoopgarh for getting the original agreement to sale examined from FSL. However, the said application was dismissed by the trial Court on 13.08.2012.

(2.) IT is contended by learned counsel for the petitioner that as per General Rule (Civil), 1986, the complainant or prosecution is entitled to obtain the original documents. In the instant case, the original agreement to sale is necessary for obtaining FSL report in order to ascertain the truth.