SANJAY SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this criminal misc. petition aggrieved by order dtd. 24/8/2018 passed by Metropolitan Magistrate No. 34, Chaksu, District Jaipur City, Jaipur, whereby application filed by the petitioner for taking secondary evidence was dismissed.

(2.) It is contended by counsel for the petitioner that photocopy of the Challan was produced before the Court below and permission was sought to lead the secondary evidence but the same was rejected by the Court below on the ground that the documents do not fall within the category of documents shown under Sec. 63 as Secondary Evidence.

(3.) Counsel for the petitioner has placed reliance on "Rakesh Mohindra vs. Anita Beri and Ors. (2016) 16 SCC 483".