BY THE COURT
Both the impugned orders, under challenge before this Court, dated 30.05.2011 and 01.10.2011, passed by the Additional District and Sessions Judge (Fast Track) No. 2, Beawar, pertains to the framing of additional issues by the trial court.
The framing of issues by the trial court is a matter of its discretion in the context of the disputes which appear to arise before it from the pleadings of the parties. In the instant case, additional issues have been framed by the trial court before the commencement of evidence. No prejudice can conceivably be caused to the defendant therefrom. The Hon'ble supreme Court has held that where discretion of the trial court is exercised on well considered ground and for good reason, no interference therewith ought to be made by the superior courts in the exercise of their supervisory jurisdiction. In the facts of the case, I find no cause to exercise the supervisory jurisdiction of this Court under Article 227 of the Constitution of India against the impugned order dated 30.05.2011
Consequently, I find no force in the petition. The same is dismissed. Stay application needs no address in view of the petition itself being dismissed.
Comments