DHRUBEN GURALDAS BALANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner invoking extraordinary jurisdiction of this Court under Article 226 and 227 of the Constitution of India read with Sec. 482 of the Cr.P.C, 1973, seeks to quash and set aside impugned order dtd. 7/9/2021 passed by the learned 3rd Additional Sessions Judge, Gandhinagar, below Exh 499, in Sessions Case No. 34 of 2014, whereby, the application of the petitioner to permit her to produce 3 original video cassettes, dtd. 13/12/1988, 21/10/1991 and 1996 which were initially recorded by Sadhak Motiben Sevaram Pariyani, wherein, Dr. Nourm (resident of Canada) and other foreign lady had given a speech in English which was translated in Gujarati language by witness no.31, Ishwarbhai Naranji Naik, who had given his opinion in one religious discourse held at Surat, which video cassettes are necessary to confront and examine the witness Ishwarbhai Naik. The application Exh. 499 rejected by the trial Court vide its order dtd. 27/9/2021.

(2.) Aggrieved with the impugned order, present petition has been filed.

(3.) This Court has heard learned counsel Mr. P.P. Majmudar and learned APP Mrs. Krina Calla for the respondent State.