GURDIAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned Advocate for the petitioners and learned AAG for the State of Punjab.

(2.) THE petitioners are accused in criminal case pending in the Court of Additional Sessions Judge, Ferozepur. They submitted an application for directing the prosecution of place on record certain documents. The said application was dismissed by the learned Additional Sessions Judge and hence this petition has been filed in this Court.

(3.) THE learned Additional Sessions Judge had rejected the application for ordering the production of the documents on the ground that the documents sought to be placed on record do not find mention in the report under Section 173 of the Cr.P.C. Section 173 of Cr.P.C. mentions the particulars which are to be forwarded to the Magistrate alongwith the report. Section 173(5) of Cr.P.C. is regarding the documents which are forwarded to the Magistrate along with the report.