RAJESHWAR SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This case was reserved for orders on 9-4-2021, but with effect from 14-4-2021, lock-down was imposed, consequently, this Court also remained closed and during the continuance of lock-down and closure of courts, summer vacation commenced with effect from 10- 5-2021, therefore, the order is pronounced today i.e. 7-6-2021 after reopening of the court after summer vacation.

(2.) Proceedings of this matter have been taken-up through video conferencing.

(3.) The petitioner herein calls in question the notice / order dated 11-12- 2020 issued under Section 91 of the CrPC vide Annexure P-1 by which the Station House Officer, Police Station Sarkanda, Bilaspur - respondent No.4 herein, has asked the petitioner to produce certain documents within two days from the date of its receipt.