K T THOMAS Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) The petitioner challenges herein the order of the Court of Session, Kozhikode confirming the decision of the Chief Judicial Magistrate, Kozhikode in respect of an application for certified copies of notes of deposition of the witnesses in S. T. No. 155 of 1975 of that court. The Chief Judicial Magistrate rejected the application stating:

(2.) S.264 of the Code of Criminal Procedure has undergone changes in recent years. The Section as it originally stood was as follows:

(3.) S.264 underwent change in 1955 and the amended provision was as follows:-