HOSHIARPUR EXPRESS TRANSPORT COMPANY LTD. Vs. JAGBIR SINGH

JUDGEMENT

(1.) Prayer in this petition, filed under Sec. 482 Cr.P.C. read with Article 227 of the Constitution of India, is for quashing of the order dtd. 16/5/2016 (Annexure P-7), passed by the trial Court, vide which an application, filed by the petitioner/accused under Sec. 65 of the Indian Evidence Act to produce the certified copy of a resolution dtd. 4/10/2008 by way of leading secondary evidence, was dismissed.

(2.) Learned counsel for the parties are ad idem that vide judgment dtd. 24/1/2019 passed in CRM-M-18695-2016, CRM-M-18697-2016 and CRM-M-18698-2016, following order has been passed by this Court: -

(3.) Since this petition is also arising out of similar dispute between the parties, the same is dismissed in terms of the aforesaid order dtd. 24/1/2019 passed by this Court.