SATYAPRAKASH SANKHALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition under Sec. 482 CrPC is against an order dtd. 18/10/2023, wherein, learned Sessions Court, Sojat, District Pali dismissed the petitioner's (accused) revision and upheld the order dtd. 18/9/2023 passed by the learned trial court.

(2.) Briefly speaking the relevant facts of the case are that the petitioner/accused filed an application under Sec. 91 of the Cr.P.C., at the stage of framing of charges, seeking issuance of summons to produce Roznamcha Tafteesh bearing serial no.694 dtd. 23/3/2017, alleging that directions for investigation contained therein are not available on record.

(3.) In the aforesaid backdrop, I have heard the learned counsel for the parties as well as learned Public Prosecutor and perused the record.