DELHI ADMINISTRATION Vs. IAN SINGH

JUDGEMENT

(1.) This is an application by Delhi Administration to revise the order of the Chief Metropolitan Megistrate dated June 30, 1980. The respondent was arrested in connection with the murder of Bawa Gurbachan Singh and his body guard Pratap Singh. The investigation is still proceeding ; no charge sheet has been filed.

(2.) In the course of investigation autopsy was performed by the police surgeon, Dr. Bharat Singh. His two post-mortem reports and a medico legal examination report are at present in the custody of the inuestigation agency. The respondent made an application for copies of these documents on the ground that they are public documents and he is entitled to certified copies on payment of requisite fee. The Megistrate has ordered the prosecution to supply copies of the reports. Form his order the Administration has come in revision.

(3.) The matter first came before Charanjit Talwar J. He referred it to a larger bench in view of the importance of the question involved. Now we have heard counsel for the parties. Talwar J. has prepared the judgment which I have had the advantage of reading. I so entirely agree with him that I really need no more than express my concurrence not only with the conclusion at which he has arrived, but also with the reasoning by which he arrived at it. As, however, the points which have been raised and argued are important, I will state shortly the grounds of my decision.