IN RE: P.S. VENKATARAMANA RAO Vs. STATE

JUDGEMENT

(1.) EMPEROR v. Muthiah Swamiar, (1907) 30 Mad. 466 is distinguishable as the present is a case where the depositions were taken under the provisions of Section 176, Criminal P.C. There seems no objection to the Magistrate granting copies of the statements recorded Under Section 176, Criminal P.C., of witnesses who are going to be examined at the preliminary inquiry. The Magistrate will grant copies in accordance with this direction.