RAMESH T.S. Vs. REGISTRAR

JUDGEMENT

(1.) Heard Sri. C.V. Srinivasa, the learned counsel appearing for the petitioner and Sri. Madhukar M. Deshpande, learned counsel appearing for respondent No.1 and have perused the material on record.

(2.) This petition is filed on the score that copies of the statement recorded under Sec. 164 of the Cr.P.C. of the victim is not made available despite three applications filed by the petitioner-accused.

(3.) This Court, by an order dtd. 30/6/2022, had passed the following order: