P K SHANMUGA SUNDARAM Vs. STATE

JUDGEMENT

(1.) ADMIT.

(2.) MR. Hasan Mohamed Jinnah, learned Government Advocate (Crl. Side) takes notice for the respondent.

(3.) THE learned counsel for the petitioner submitted that even according to the respondent, the documents which are now sought to be produced were available even in the year 2002, but by mistake and oversight the same were not produced before the Court and hence has sought for permission to produce those documents. THE learned counsel submitted that having waited for all these years, it is not open to the respondent to produce those documents at the fag end of the trial.