LOURDES VERONICA BAPTISTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India assails an order dtd. 2/9/2025 passed by the learned Additional Chief Judicial Magistrate, Andheri, Mumbai whereby an application under Sec. 242(2) of the Code of Criminal Procedure, 1973 ('the Code, 1973') seeking permission to produce thirty five documents, came to be rejected.

(2.) The petitioner is first informant in CR No. 12/2017 which culminated in the final report for the offences punishable under Sec. 120-B, 420, 465, 467, 468, 469 and 471 of the Indian Penal Code, 1860. The Respondent Nos. 2 to 6 are the accused who are facing the trial for the commission of the aforesaid offences in CC No. 1184/PW/2017.

(3.) The petitioner filed an application seeking permission to produce documents purportedly under Sec. 242 of the Code, 1973. It was inter alia contended that, the documents enumerated in the said application were relevant and necessary for a just decision of the case. Those documents would throw light on the alleged acts committed by the accused and thereby substantiate the indictment against the accused.