GOURMET RENAISSANCE PVT. LTD. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners have challenged the order dtd. 6/1/2023 passed by the 7th Judicial Magistrate, First Class, Nashik below Exhibit-47 in Summary Case No.6353/2017.

(2.) Heard Mr. Kartik Garg, learned counsel for the Petitioners, Mr. M.G. Patil, learned APP for the Respondent No.1-State and Ms. Sushma Satpute, learned counsel for the Respondent No.2.

(3.) The Petitioners are the original accused in the said proceedings filed under Sec. 138 of the Negotiable Instruments Act, 1881. During the course of leading evidence, the complainant produced the photo-copies of the relevant documents. He made an application below Exhibit- 45 on 13/12/2022 mentioning that the original documents were required to be produced in other Court proceedings and, therefore, the same could not be given in custody of the Court on record of this case. He requested that the photo- copies can be compared with the originals and the photo- copies can be taken on record.