DINESH CHAUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petition (7071/2023) has been filed challenging the order dtd. 18/9/2023 in Sessions Case No. 29/2021 by the Additional Sessions Judge No. 1, Ajmer, whereby petitioner-complainant's application under Sec. 311 Cr.P.C. for recalling of witnesses PW-1, PW-4 and PW-10 has been dismissed. The petition (5481/2022) has been filed challenging the order dtd. 30/5/2022 in Sessions Case No. 29/2021 by the Additional Sessions Judge No. 1, Ajmer, whereby petitioner-complainant's application for sending articles for examination by Central Forensic Science Laboratory has been dismissed.

(2.) Since both these petitions arise out of a same Sessions Case, therefore, both petitions are being decided by a common order.

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