TITASH BANIK, S/O. SHRI S.R. BANIK, AGED ABOUT 35 YEARS, R/O. MADHUBANPARA, RAIGARH, POLICE STATION & TAHSIL RAIGARH, CIVIL & REVENUE DISTRICT RAIGARH, CHHATTISGARH Vs. STATE OF CHHATTISGARH, THROUGH THE SUPERINTENDENT OF POLICE, E.O.W. NEAR SHANKAR NAGAR, RAIPUR, DISTRICT RAIPUR, CHHATTISGARH

JUDGEMENT

(1.) Heard An FIR was registered against the petitioner on 04.06.2016 under Sec. 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988. The petitioner thereafter applied for the copy of the FIR through his representative Advocate after payment of challan on 13.06.2016 as per Annexure P-2 and it is stated that requisition was made to challenge the registration of FIR. It is contended that neither the said application was allowed nor was refused but was shelved as such there was a deemed refusal though the copy of FIR is alleged to have been sent to the Magistrate. Thereafter when the application was made to the Magistrate, only the photocopy of FIR was given without any authenticity of the same.

(2.) Learned counsel for the petitioner would submit that the said deemed refusal of the certified copy by the police authorities or the concerned Court violates Art. 21 of the Constitution of India as it infringed the right to defend the petitioner for the alleged offence. He placed his reliance in Youth Bar Association of India Vs. Union of India & Others, decided on 07.09.2016 by the Honourable Supreme Court in Writ Petition (Criminal) No.68 of 2016. It is vehemently submitted that in the face of the direction issued by the Supreme Court, if it has not been followed, then it would be a gross violation and contempt of the order of the Supreme Court. Therefore, it is prayed that the respondent be directed to supply the certified copy of the FIR forthwith as per application dated 13.06.2016.

(3.) Learned State counsel opposes the same and would submit that the copy of the FIR having been sent to the Magistrate under Sec. 157(1) of Crimial P.C. The petitioner could avail the copy of the same from the concerned Court and it is not necessary on the part of the police authorities to supply the copy of the FIR; therefore, the petition be dismissed being without any merit.