CHIRAG R.MEHTA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question order dtd. 17/6/2022 passed by the 50th Additional City Civil and Sessions Judge, Bengaluru City in Special C.C.No.808 of 2021, whereby the learned Sessions Judge declines to furnish copies of documents that are enclosed to the charge sheet on the ground that the Investigating Officer has not produced them before the Court.

(2.) Heard the learned senior counsel Sri Murthy D.Naik, appearing for the petitioner and Sri K.S.Abhijith, learned High Court Government Pleader appearing for the respondent.

(3.) Sans details, facts germane are as follows:- Petitioner is the accused in Special C.C.No.808 of 2021 registered for offences punishable under Ss. 364A and 506 of the IPC. On 29/12/2021 accepting the charge sheet filed by the Police, the learned Sessions Judge frames charges against the petitioner. After framing the charges, the petitioner files an application under Sec. 207 of the Cr.P.C. seeking copies of documents mentioned in three different property lists. The learned Sessions Judge partly allowed the application by permitting the counsel for the accused to inspect electronic records before the Court and directs the matter to be listed for further evidence. It is this order that is called in question by the petitioner on the ground that the accused is entitled to all copies that form part of the charge sheet and denial of them would be denying a fair trial to the petitioner.