MAHESHCHANDRA K TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Pardiwala, learned counsel appearing for Mr.Anandjiwala, for the revisioner. Rule. Mr.B.Y.Mankad, learned APP waives service of rule for respondent State.

(2.) This a Revision Application filed by the aggrieved accused under Section 397 read with Section 401 of Code of Criminal Procedure. According to the petitioner, he had applied for production of document under Section 91 of Criminal Procedure Code 1973 and according to him, production prayed for the documents were relevant to the case of prosecution and also to his defence. To have effective and pinpointed cross examination, documents were important and the Court has jurisdiction to issue summons to a witness for the purpose under Section 91 of CrPC.

(3.) While issuing notice, this Court has granted interim relief in terms of Para-6(D) till further orders vide order dated 28/07/1999 so it can legitimately be inferred that the trial of Special Case No : 15/1986, which is fairly an old matter, is stayed. Hence, with the consent of learned counsels appearing for both the parties, this matter is taken up for final hearing today.