MADHUBHAI KARSHANBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The respondents Nos. 2 to 8-original accused, although served with the notice of rule issued by this Court, yet have chosen not to remain present before this Court either in person or through an advocate and oppose this application.

(3.) It appears from the materials on record that the applicant is in the witness box and his evidence is being recorded by the Trial Court. In the course of the deposition of the applicant herein, a list of documents was produced. The list is Exhibit-252. The first informant seeks to rely upon almost 351 documents in support of his case. These documents may not be a part of the charge-sheet, however, the applicant proposes to produce these documents in the course of recording of his evidence.

(4.) I take notice of the fact that the Trial Court permitted the documents enlisted at Serial Nos. 1,5, 6 to 9 and 334 to 342 to be produced and taken on record after exhibiting the same. So far as the other documents are concerned, the Trial Court declined to exhibit the same and take them on record on the ground of relevancy.