RADHA MOHAN DWIVEDI Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the applicant, is taken on record.

(2.) Heard Sri Kamal Krishna, learned Senior Advocate, assisted by Sri Aditya Bhushan Singhal, learned counsel for the applicant and Sri Gyan Prakash, learned Dy. Solicitor General of India, assisted by Sri Sanjay Kumar Yadav, learned counsel for CBI and perused the record.

(3.) This application under Sec. - 482 Cr.P.C. has been preferred against order dtd. 11/8/2023, passed by the Additional Sessions Judge, Court No. 7, Muzaffarnagar in Special Case No. 02/2004 (State Vs. Radha Mohan & Others), whereby the application filed by the C.B.I. / prosecution seeking permission to prove certain documents (photo-copies) by way of secondary evidence, has been allowed.