T.M.ABDUL SALAM Vs. B.MOHAMMED JAMAL

JUDGEMENT

(1.) When the 1st respondent / accused sought for early disposal of a complaint, writ court by the order dated 07.07.2021 in W. P. (C) No. 15620 of 2020, has granted extension of three months from 21.06.2021, to dispose of the matter.

(2.) While doing so, writ court permitted the accused / 1st respondent, to produce few documents before the learned Enquiry Commissioner and Special Judge, Muvattupuzha.

(3.) Being aggrieved by the direction, permitting production of certain documents, instant writ appeal is filed on the grounds inter alia that the direction to permit production of documents by the accused, even before the court taking cognizance, is contrary to the provisions of the Code of Criminal Procedure, 1973.