RAMKARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Under challenge herein is an order dtd. 28/5/2024 passed by the learned Additional Chief Judicial Magistrate, Ladnu, District Deedwana-Kuchaman, in Criminal Case No. 334/2022 pending under Ss. 420, 406 and 120-B. In this order, the trial court rejected the application filed by the petitioner, which objected to assigning an exhibit to an unregistered agreement.

(2.) The impugned order is based, among other reasons, on the view that the agreement in question is significant for framing charges against the accused. This agreement has also been referenced in the charges framed.

(3.) Heard.