GEETA KAMKAR Vs. RAMADEVI KOREPALI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(2.) The challenge in this petition is to the order dtd. 18/4/2023 passed by the trial Court rejecting the application made by the petitioner-accused for adjournment which had the effect of closing the defence evidence of the petitioner.

(3.) Having perused the impugned order, I do find substance in the submission of the learned counsel for the respondent that the petitioner has been casual in her approach in the matter of filing the affidavit-in-evidence. A request was made for adjournment on 18/4/2023 for the reason that the affidavit-in-evidence could not be completed as the accused had to obtain certified documents from the bank on which the accused wants to rely. The trial Court passed the following Order:- 'Final opportunity was given on 24/1/2023. Even thereafter on account of medical grounds, opportunity was given on costs. Despite that no AIE is filed on the pretext obtaining documents. I do not see bonafide as the accused had sufficient time to obtain such documents. Hence, rejected. Defence evidence stands closed.'