KUMARI RAJNI Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The complainant petitioner has filed the present petition against the order dated 23.5.2000 passed by the Additional Chief Judicial Magistrate No. 13, Jaipur City, Jaipur, thereby dismissing her application filed under Sec. 311 Cr.PC for summoning witness Gom Singh.

(3.) It appears that earlier an application was moved for closing the prosecution evidence on the ground that it was continuing since long. The trial Court taking into account the fact that case was continuing for considerable time for recording prosecution evidence, ordered closure of prosecution evidence. Against this order, complainant petitioner Kumari Rajni filed a Misc. Petition before this Court, which was dismissed. Thereafter, the complainant filed an application under Sec. 311 Crimial P.C. for summoning witness Gom Singh, The trial Court vide its impugned order has dismissed the complainant's application on the ground that prosecution evidence has already been closed and the order closing prosecution evidence has been affirmed by the High Court.