STATE OF RAJASTHAN Vs. PAWAN KUMAR GOYAL

JUDGEMENT

(1.) In the instant Misc. Petitions the orders dated September 27, 2001, are under challenge, whereby the applications of respondents under Section 457, Cr.P.C. were allowed and directions were issued that the Investigating Officer shall retain attested photo copies of the documents/records and shall return original documents thereof to the respondents and the respondents would produce original record as and when called upon to do by the Investigating Officer and shall not dispute correctness of the photo copies.

(2.) Having heard rival submissions, I find that the Court below in passing the im- pugned orders has not travelled beyond the scope of Section 457, Cr.P.C. The explana- tion appended to Section 451, Cr.P.C. pro- vides that the 'property' shall include 'docu- ment', which is produced before the Court or which is in its custody. The said defini- tion of 'property' shall also be applicable while passing the orders under Section 457, Cr.P.C.

(3.) For these reasons, I do not find it a fit case to invoke inherent powers under Sec- tion 482, Cr.P.C. The misc. petitions being devoid of merit stand dismissed. Petition dismissed.