RATANLAL Vs. STATE OF M P

JUDGEMENT

(1.) This application filed under Section 482 Cr.P.C. is directed against the order passed by learned 3 rd Additional Sessions Judge, Dewas in Sessions Trial No.64/2011 dated 14.07.2015.

(2.) The brief facts giving rise to this application are that the present applicant is facing trial before the learned Additional Sessions Judge in the aforementioned sessions trial. He filed an application under section 91 of Cr.P.C. seeking calling of certain documents from the Co -operative Society in respect of which this offence was allegedly committed. The present applicant was senior co -operative Inspector of Co -operative Societies. He was appointed Samnudeshiti by Joint Registrar of Cooperative Societies, Ujjain vide order dated 27.04.2006. It was alleged that some irregularities were committed by him, and therefore, the offence was registered against him.

(3.) By way of application under section 91 of Cr.P.C., he sought to call certain documents, which was dismissed by Additional Sessions Judge by the impugned order stating therein that he could obtain copies of these documents under Right to Information Act (in short 'R.T.I. Act') and cross -examine the witnesses. So far as the case -diary is concerned, it was observed by the Additional Sessions Judge that the accused has no right to inspect the case -diary, and therefore, the documents were not necessary to be called for evidence.