MANOJ KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor.

(2.) learned counsel for the petitioner states that he is appearing before the Trial Court for last so many times but other accused are not appearing. He states that it is a summons case and the arguments at the stage of charge will not be heard.

(3.) This Court vide order dated 17.9.2003 while disposing of the misc. petition has given liberty to the petitioner to raise all the objections at the time of framing of the charges since the arguments at the stage of charge will not be heard as it is a summons case and the matter has been listed for attendance of the co-accused and accused has taken the objections that he is not the real accused in this case.