KUSUM NAROTTAMDAS HARSORA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties matter is heard and disposed of finally at the stage of admission.

(2.) Heard counsel appearing for the Parties. Being aggrieved by the order dated 14th September 2017 passed by the learned Metropolitan Magistrate, 18th Court, Girgaon, Mumbai below Exhibit 343 in CC No. 108/PW/2005 this Petition is filed.

(3.) Learned counsel appearing for the Petitioner submits that, the learned Magistrate has assigned the unsustainable reasons for not allowing the prosecution to produce the certified copies of the share transfer form, which has relevance vis-a-viz proceedings pending before the same Court. It is submitted that, mere production of documents would not cause prejudice to the accused and therefore the learned Magistrate ought to have allowed the application filed by the prosecution for production of documents.