MINOR P REPRESENTED BY Vs. HER FATHER

JUDGEMENT

(1.) Petitioner is a minor, who is represented through her father, on whose complaint FIR No.431/2018 was registered at PS Ranhola for offences punishable under Sections 376/506 IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012 (in short POCSO Act). The petitioner during the course of trial, needed a copy of the charge-sheet which was directed to be supplied to the petitioner by the learned Trial Court vide order dated 14th August, 2018 but at the expense of the petitioner and as per rules.

(2.) Section 25(2) of the POCSO Act reads as under:

(3.) A perusal of sub-Section (2) of Section 25 clearly shows that the Magistrate is mandated to provide to the child/parents/guardians copy of the documents as specified under Section 207 Cr.P.C. upon the final report being filed. Sub-Clause (2) of Section 25 imposing a mandate on the Magistrate to provide a copy of the charge sheet learned Metropolitan Magistrate could not have asked for expenses from the complainant/victim in the FIR in question.