NARENDER KUMAR Vs. STATE GNCTD OF DELHI

JUDGEMENT

(1.) The petitioner has challenged order dtd. 23/12/2024 passed by the learned Trial Court dismissing his application under Sec. 91 Cr.P.C in case FIR No. 12/2021 of PS Kirti Nagar for offences under Ss. 323/342/376/376(2)(n)/34 IPC and Sec. 6/21 of POCSO Act.

(2.) It is submitted on behalf of petitioner that in the proceedings arising out of the above mentioned FIR, the Investigating Officer filed a supplementary chargesheet along with uncertified CDRs of mobile phone numbers held by the accused Ravi Rao and suspects Raja, Vicky and Akash. The petitioner, facing trial in the said case moved an application seeking copies of the said CDRs, which application was dismissed by the learned Trial Court, holding that the said documents do not have even remote relevance to the defence of the accused persons.

(3.) It is contended by learned counsel for petitioner that it is the prerogative of the defence counsel to decide about the defence to be taken. Further, it is contended that in order to ensure effective defence, the copies of all documents filed with the chargesheet must be provided to the accused.