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Mahendra Singh and Another vs State of Rajasthan and Another

Rajasthan High Court · Decided on 19 February 2002 · Citation: (2002) 3 WLN 583

HON’BLE JUDGES
Asok Parihar, J
RESULT
Dismissed
CASE NUMBER
Criminal Miscellaneous Petition No. 99 of 2001
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Judgment

3 paragraphs · 174 words

Ashok Parihar, J.—Petitioner has challenged the order dated 22.1.2001 by which the trial Court has directed the concerned Police Station in-charge to get the injured complainant Tejpal Medically Examined from the Government Hospital, Neem Ka Thana, and place the report of the same on record.

2.

The only contention, as raised on behalf of the petitioners, has been that after three months the Medical Officer may not give correct report in regard to injuries sustained by petitioner No. 2 three months back. The apprehension of the petitioners has been that because of the fresh Medical Examination, the accused-respondent may get spot free.

3.

After hearing learned Counsel for the parties and perusing the material on record, in the facts and circumstances of the present case, in my opinion, the apprehension of the petitioners is wholly misconceived and uncalled for. It is for the trial Court to consider the entire evidence at the appropriate stage. I find no ground for any interference of this Court in the present misc. petition. The same is dismissed accordingly.