VASAM HARI BABU Vs. VASAM VEERARAGHAVAMMA

JUDGEMENT

(1.) The petitioner seeks to assail the Order dated 12-5-2000 passed by the learned Judicial First Class Magistrate, Pithapuram, East Godavari district while recording the evidence of RW1 in MC No.3 of 1998.

(2.) Under the impugned order when the petitioner RW1 sought to introduce three bona fide certificates said to have been issued by Andhra Vidyalaya High School, Hyderabad, so as to prove that his children are studying in the said school, on an objection taken by his adversary, the learned Magistrate held that the bona fide certificates issued by the Head Mistress, Andhra Vidyalaya School with regard to the class in which they are studying and the ages of the students are not admissible in evidence and therefore, they cannot be allowed to be marked as exhibits. Assailing the said order, the present criminal petition is filed.

(3.) It is the contention of the learned Counsel for the petitioner that the petitioner seeks to file these documents in the first instance with a view to summon the Head Mistress to prove the certificates later, but the certificates have not been permitted to be introduced and rejected at the threshold and therefore the order is not correct, legal and proper.