Smt. Sultana Bi vs Mathurabai
2022 Latest Caselaw 528 MP

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                                     HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
                                                            M.P. No.4801/2021
                                            Smt. Sultana Bi V/s. Mathurabai and State of M.P.

                                Indore, Dated:- 11/01/2022

                                         Shri Somesh Gobhuj, learned counsel for the petitioner.

                                1.

The question for consideration in this petition is as to whether a

photocopy of a document qualifies to be secondary evidence within

the meaning of Section 65 of the Indian Evidence Act on being

pointed out that there are several judgments of this Court against the

petitioner holding that a photocopy of a document is not admissible in

evidence as a secondary evidence, the counsel for the petitioner prays

for time to examine all the relevant case laws and addressing the

Court.

2. As prayed, list the matter after two weeks.

(PRANAY VERMA) JUDGE ns

Signature Not Verified SAN

Digitally signed by NEERAJ SARVATE Date: 2022.01.12 18:49:12 IST