AMARDEEP SONKER Vs. VIKAS DUBEY

JUDGEMENT

(1.) - The matter is taken up as a mentioned matter. Counsel for the petitioner submits that when the matter was mentioned in the morning, he informed the counsel for the respondent personally, yet none appeared for the respondent.

(2.) Heard the petitioner.

(3.) The petitioner is facing trial for offence under section 138 of Negotiable Instruments Act before the learned J.M.F.C, Narsinghpur. The grievance of the petitioner is that he filed an application under section 91 of the Cr.P.C , 1973 and produced certain documents. Learned trial Court dismissed the same on the ground that the petitioner/accused may file his documents at the stage of defence. The learned trial Court also observed that photocopy of certain documents have been filed without any application under Sections 63 and 65 of the Evidence Act.