VINA PATKAR Vs. DAJVIP V. PATKAR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) Heard the parties at the admission stage itself with consent.

(3.) Petitioner is the original Complainant, who filed a FIR against the Respondent for the offence punishable under Sec. 498A of Indian Penal Code. After investigation by the Margao Town Police Station, the charge-sheet is filed before the learned Magistrate bearing No. 266/S/17. The Respondent/Husband appeared before the learned Magistrate and filed an application for discharge. Along with the application for discharge, the Respondent filed a list of documents upon which he placed reliance for the purpose of his prayer for discharge. The learned Public Prosecutor appearing for the State objected for such list of documents relied upon by the Respondent/Accused along with his application for discharge by recording the objections there in, specifically contending that there is no provision in Cr.P.C. to grant right to the Accused to file documents at the stage of arguments before charge.