INTEGRATED RESOURCES Vs. SPR CASHEWS

JUDGEMENT

(1.) This petition has been filed challenging the order passed by the Court below rejecting the memo filed by the petitioner seeking to mark certain documents without petitioner getting into the witness box.

(2.) The petitioner is facing trial before the Court below for an offence under Section 138 of the Negotiable Instruments Act. The examination of witnesses on the side of the complainant was completed and the case was at the stage of examining the defence witnesses. At that stage a memo came to be filed before the Court below to permit the petitioner to mark certain documents without petitioner getting into the witness box.

(3.) The Court below rejected the said memo on the ground that such a prayer is not maintainable.