MAHENDRA SINGH RANKA Vs. STATE

JUDGEMENT

(1.) This Revision has been filed as against the order dated 11.01.2016 Crl.M.P.No.1685 of 2015 in C.C.No.9 of 2015 passed by the in learned Special Judge for cases under Prevention of Corruption Act, Chennai, whereby the petition filed by the petitioner under Section 207 of Cr.P.C., seeking to direct the respondent to furnish Hindi version of the statements of the witnesses and the documents in Tamil, relied on by the respondent, was dismissed.

(2.) The petitioner herein is the 1st accused in the criminal case in C.C.No.9 of 2015 pending on the file of the learned Special Judge for cases under Prevention of Corruption Act, Chennai and he has been charged with the offences under Sections 384, 420, 506(i) and 120-B IPC r/w 34 IPC and Sections 8, 13(1)(d) r/w 13(2) of Prevention of Corruption Act.

(3.) According to the petitioner, he has been falsely implicated in the said case. The respondent-Police has furnished copies of Chargesheet and the documents, consisting of 1250 pages, containing statements of witnesses and documents relating to medical evidence, recovery etc. and the said documents are in English and Tamil. Though the petitioner has little knowledge of Tamil by virtue of his stay in Tamil Nadu, he does not know to read and write in Tamil as well as English. Hence, he filed the petition under Section 207 of Cr.P.C, before the Trial Court for translated copies of the documents; but, the said petition was dismissed by the Court below. Aggrieved over the same, the petitioner has come forward with the present revision before this Court.