STATE Vs. SARAVANAN

JUDGEMENT

(1.) The only point raised in these three revision cases filed by the State challenging the common order passed by the trial Court dated 18.7.2003 is that the impugned order granting permission to the accused to cross-examine the approver even before the committal, is clearly wrong as the same is against the purpose of Section 306(4) Cr.P.C.

(2.) I have heard the Public Prosecutor as well as the counsel for the respondent.

(3.) This case relates to the offences under Section 67 of the Information Technology Act, Section 27 of the Arms Act, Sections 4 and 6 of the Indecent Representation of Women (Prohibition) Act 1986, Sections 5 and 6 of the Immoral Traffic (Prevention) Act and Sections 120-B, 506 and 397 I.P.C.