VIVEK NAIR Vs. PURAVANKARA PROJECTS LIMITED

JUDGEMENT

(1.) Is the accused entitled to a certified copy of the document produced by the complainant which itself is a copy.

(2.) The petitioner-accused is said to have committed the offences under Sec. 500 of the Indian Penal Code. Along with his complaint the respondent produced three documents which are photocopies. The petitioner filed an application to issue certified copies of those documents. But he has not been issued. The prayer in this Original Petition is to direct the court below to issue certified copies.

(3.) Notice to the respondent is dispensed with as the decision in this matter will not affect his rights or cause any prejudice to him.