K.M.AKBAR ALI Vs. STATE

JUDGEMENT

(1.) The petitioner is figuring as accused in Crime No.352 of 2021 registered on the file of Ilayangudi Police Station. He submitted the petition mentioned copy application and he wants this Court to direct the jurisdictional Magistrate to entertain the copy application and issue the documents sought for.

(2.) Rule 231 of the Criminal Rules of Practice, 2019, reads as follows:-

(3.) The learned jurisdictional Magistrate will issue those documents, which the accused is entitled to in terms of Rule 231 of the Criminal Rules of Practice, 2019. The petitioner will not be entitled to other documents.