MOHD. ATIK SHEIKH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Under challenge before this Court is an order dtd. 2/3/2024, passed by the learned Additional Sessions Judge No.5, Udaipur, in pending Criminal Case No.52/2019, wherein the petitioner is a victim-complainant.

(2.) It transpires that the allegations in the FIR, inter-alia, are that the accused had assaulted the petitioner and inflicted serious injuries attracting Sec. 307 IPC, apart from other offences.

(3.) During the course of the investigation, the blood-stained clothes as well as the weapon used to inflict the injuries on the victim (the petitioner herein) were seized. They are required to be adduced in evidence at the appropriate stage.