SATPAL GOEL Vs. SURINCHALA HANDA

JUDGEMENT

(1.) Petitioner-complainant has filed this petition challenging an order passed by learned Judicial Magistrate Ist Class, Jalandhar, dated 26.04.2018, dismissing application filed by the complainant under Section 294 Cr.P.C. for admission or denial of the documents from the accused.

(2.) As per the case of the complainant, following documents are required to be admitted or denied by the accused:-

(3.) This court has heard learned counsel for the parties at length and with their able assistance gone through the paper book. Learned counsel for the petitioner while relying upon a judgment passed by Hon'ble Supreme Court in the case of Shamsher Singh Verma vs. State of Haryana , 2016 (1) RCR (Crl.) 167 has contended that the learned trial court erred in dismissing the application. She submitted that it is not necessary that the documents should be admitted or denied by the accused himself, these can be admitted or denied by counsel for the accused.