RAMARAJ TRADING COMPANY P. LTD. Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed seeking to grant an interim stay of all further proceedings in C.C. No. 36 of 1998 on the file of the Principal Special Judge for CBI Cases, Chennai (VIII Additional City Civil Court, Chennai) pending disposal of the above Criminal Original Petition and to call for the records in Crl. M.P. No. 3438 of 2019 in C.C. No. 36 of 1998 dtd. 7/5/2019 on the file of the Principal Special Judge for CBI Cases, Chennai (VIII Additional City Civil Court, Chennai).

(2.) The petition in Crl. M.P. No. 3438 of 2019 has been filed under Sec. 91 Cr.P.C by the petitioners, to direct the respondents/Complainants to produce the original/certified copies of the following documents namely:

(3.) In the petition it had been stated by the petitioners that one Mr. N. Chandrasekhara Rao, Assistant General Manager (DC), who is the author of the above mentioned letters, had been examined as D.W.1 and during the course of his examination the xerox copies of the above mentioned documents were show to him and they were marked as Exs.D11 to 13. It had been further averred since the prosecution has objected for marking of the xerox copies, it was necessary for production of the original/certified copies of the above documents before the trial Court. The respondent had filed a counter before the trial Court stating that the petition had been filed with an object of delaying the proceedings. It had been further objected on the ground that the case was posted at the stage of arguments and the petition at the stage of arguments was filed only to delay the Judgment being rendered. The trial Court after hearing both counsel and after perusing the materials found that the xerox copies of the documents which were sought to be called have already been marked as Exs.D.11 to 13 and observing that the petition had been filed only to evade the deliverance of Judgment, had dismissed the petition. Against which, the present petition has been filed.