(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of parties.
(2.) By the present petition under Article 227 of the Constitution of India, the accused in S.C.C. No. 670/2009 prays for quashing and setting aside the order dated 17.04.2013 passed by the trial Court rejecting his application for de-exhibiting certain documents.
(3.) Considering the short controversy involved in this matter, it is wholly unnecessary to recite in details about the said case except stating that accused is facing the said prosecution on the accusation of having committed the offence under Section 138 of the Negotiable Instruments Act. It appears that during the course of the said case, the respondent herein filed an the affidavit of his evidence. The accused and his Advocate remained absent. On the said date, certain documents were tendered in the evidence. The trial Court exhibited the said documents and the deposition of the said witness was closed.