RAMDAS Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS Criminal Revision has been preferred under Section 397 read with Section 401 of Cr.P.C. against the order dated 16.01.2014 passed by the XI Additional Sessions Judge, Gwalior (M.P.) in Session Trial No. 211/2013, whereby application preferred under Section 311 of Cr.P.C. by the prosecution was allowed and the prosecution was permitted to produce evidence to prove registered sale deed Ex. P -29 by calling concerning Registrar.

(3.) ON the contrary, it is submitted by Shri Shrivastava, learned Panel Lawyer, that impugned order passed by the learned trial court is well merited and no interference in it is called for. Power given under Section 311 of Cr.P.C. is discretionary and the same has been invoked to meet the ends of justice.