SUNIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition has been filed by the petitioner under Sec. 482 of Cr.P.C. against the order dtd. 14/8/2023 passed by VIII Additional Sessions Judge, Indore in Sessions Trial No.96 of 2022 arising out of Crime No.71 of 2021, registered at Police Station - Mahila Thana, Indore under Ss. 376 and 506 of IPC whereby, an application filed by the prosecutrix under Sec. 242 of Cr.P.C. has been allowed.

(3.) In brief, the facts of the case are that the petitioner is facing the aforesaid trial under Ss. 376 and 506 of IPC, which is at the stage of recording ofevidence. During the proceedings, an application under Sec. 242 of Cr.P.C. has been filed by the prosecutrix along with 43- 45 documents, contending that the police did not file the aforesaid documents due to some error on their part. The aforesaid application was opposed by the petitioner; however, the learned Judge of the trial Court, vide the impugned order dtd. 14/8/2023, has allowed the application, and the aforesaid documents have been directed to be taken on record with the observations that the petitioner would have the opportunity to rebut the same.