- (1.) Heard Sri Nipun Singh, learned counsel for the applicants, learned A.G.A. for the State and perused the record.
(2.) The problematic and fluid question of law, involved in the present criminal application is, as to whether evidence/material of impeccable and sterling quality, if, left unattended during the investigation by the investigator or by the prosecutor, could they be produced by the accused while seeking 'DISCHARGE' and court can take judicial notice of those facts/documents material ?
(3.) After appreciating the gravity of this legal question involved, this Court is of the view to decide this application at the threshold/admission stage with the aid and help of learned counsel for the rival parties and learned A.G.A and perused the records/materials of the case.;