RAJIV BAJAJ ESTATE OFFICER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for setting-aside the order dated 16.01.2017 passed by the trial Court vide which the application filed by the petitioner under Section 65 of the Indian Evidence Act (in short 'the Evidence Act') for leading secondary evidence was dismissed.

(2.) Brief facts of the case are that the petitioner has got registered an FIR against the respondents/accused and during the period, when the prosecution evidence was recorded, an application under Section 65 of the Evidence Act was moved and the said application was dismissed by the trial Court by passing the following order:-

(3.) Thereafter, the petitioner has filed the present petition challenging the aforesaid order dated 16.01.2017.