SHESHYYA GANULI Vs. STATE

JUDGEMENT

(1.) The petitioners have challenged the order passed by the Presiding Officer, Fast Track Court, Bangalore, allowing the revision petition and permitting the respondent/State to produce document on an application filed under Section 311 read with Section 242 of the Criminal Procedure Code, 1973.

(2.) The facts reveal that the petitioners herein are the accused in C.C. No. 7279 of 2003 pending on the file of the Additional City Metropolitan Magistrate, Bangalore and are facing trial for the offences punishable under Section 498A read with Section 34 of the Indian Penal Code, 1860 and under Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(3.) I have heard the learned Counsel for the petitioners and also the Government Pleader.