MOHAMMED KHALID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Matter has come up on misc. application No. 2/2020 filed by learned Counsel for the complainant/respondent No. 2 under Sec. 482 of Cr.P.C. for vacating the stay order dtd. 22/4/2020 passed by the Co-ordinate Bench of this Court.

(2.) It is submitted by learned Counsel for the complainant-respondent No. 2 that vide order dtd. 22/4/2020, the Co-ordinate Bench of this Court had passed an interim stay in favour of the petitioner. It is further submitted that due to interim stay there has been no progress in the investigation and the complainant is facing great hardships. It is further submitted that looking to the facts and circumstances of the case, the interim stay order dtd. 22/4/2020 passed by the Co-ordinate Bench of this Court deserves to be vacated.

(3.) During the course of arguments, learned Public Prosecutor has produced copy of the factual report dtd. 3/5/2023 before this Court for perusal, which is taken on record and supported the contentions made by learned Counsel for the complainant/respondent No. 2.