PRAHLAD SNEHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Vide this,petition under Section 482 Cr.P.C. the accused-petitioner has challenged orders dated 13.1.2003, passed by learned Addl. Sessions Judge Baran and 1.4.1999, passed by learned A.C.J.M. Baran.

(2.) Criminal Case No. 10/98, for offence under Section 409 I.P.C. is pending in the Court of learned A.C.J.M. Baran, against the accused-petitioner. The accused filed an application under Section 91 Cr.P.C. for calling certain documents. The learned Magistrate dismissed the application on the ground that relevancy of these documents is neither specified in the application nor disclosed at the time of arguments.

(3.) In revision, learned Addl. Sessions Judge allowed this revision with a direction that Magistrate after hearing both the parties may call for the records on filing fresh application and the accused-petitioner would submit copies of the same.