SUDHIR CHHABRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C. to assail the order dated 17.09.2018 passed by the Court of Metropolitan Magistrate, No.21, Jaipur Metropolitan, Jaipur, whereby he accepted the application under Section 65 of the Indian Evidence Act and partly allowed the application under Section 311 Cr.P.C. by summoning Lalit Kishore Sharma and Suresh Chandra Bhardwaj as witnesses.

(2.) The learned counsel appearing for the petitioner has made a grievance that the Court below gravely erred to permit the prosecution to prove photostat copies of the accounts book as secondary evidence.

(3.) Thus, the argument, which has been raised before this Court is whether the photostat copies of the accounts book can be made admissible by proving the same by way of leading secondary evidence.