STATE Vs. A1-FINE FUTURE

JUDGEMENT

(1.) This criminal original petition has been filed praying to set aside the order dtd. 9/4/2021 made in Crl.MP.No.600 of 2021 in CC.No.15 of 2013 on the file of the Special Judge, Special Court under TNPID Act, Coimbatore.

(2.) This criminal original petition has been filed challenging the order passed in Crl.MP.No.600 of 2021 in CC.No.15 of 2013 dtd. 9/4/2021 on the file of the Special Judge, Special Court under TNPID Act, Coimbatore, thereby dismissed the petition filed under Sec. 207(v) of Cr.P.C. to give necessary orders for furnishing copies to the accused through in compact disc form and scanned copies in pen drive and also permit the accused persons to peruse the documents on filing the petition.

(3.) The learned State Public Prosecutor appearing for the petitioner submitted that a copy of the charge sheet along with annexures to be supplied to a single accused costs about Rs.2,50,000.00 and the total cost to furnish the copies to all the accused persons is more than Rs.1,25,00,000.00. An alternate mode is available to the accused to inspect the documents under the proviso of Sec. 207 of Cr.P.C. when the document is voluminous such as ledger/minute book, etc. Volume of case records are very high and it could not be able to prepare the copies for furnishing to each accused.