RAVI GOENKA Vs. RAN MARKETING

JUDGEMENT

(1.) HEARD Shri S.A.Ahmed, Advocate for the Applicants. Perused the order of the learned Magistrate which is impugned in this application. This Revision is not maintainable firstly for the reason that the order impugned is an interim order and secondly, this is not a fit case to invoke provisions of section 482 of the Cr.P.C. and exercise inherent jurisdiction of this Court.

(2.) THE order of the learned Magistrate is clearly to the effect that the application was allowed partly only and the prayer relating to calling an interpreter to interpret an endorsement on the postal acknowledgement which is in 'Gurumukhi' script is allowed and the rest of the prayers are rejected. In the absence of an Interpreter, the Court will not be in a position to know as to what the endorsement on the Postal acknowledgement is and it would amount to passing a judgment without even knowing as what endorsement has been made by the postal authorities on the acknowledgement. The learned Counsel for the Applicants relied on a judgment of this Court in the case of Omprakash Shankarlal Sharma v/s. The State of Maharashtra, reported in 1993 Cri. L.J. page 3175. In that case, the evidence was tried to be introduced during the course of judgment to fill up the lacuna and the head note (A) of the said judgment is as under :