RAJU YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. petition has been filed by the petitioner against the order dtd. 20/6/2019 passed by the learned Judicial Officee Gram Nyayalaya Mandore, Jodhpur in Criminal Case No. 1864/2012, by which the learned trial court dismissed the application under Sec. 311 Cr.P.C. filed by the petitioner.

(2.) Learned counsel for the petitioner submits that the petitioner is mentally weak person and he could not informed to his counsel about the witnesses, therefore, the learned trial court rejected the petitioner's application. Therefore it is prayed that one last opportunity may be granted to the petitioner to cross examine the witnesses PW-2 Punaram and PW-3 Chhatar Singh.

(3.) Per contra, learned Public Prosecutor opposed the prayer made by the petitioner.