G.ARUN @ ARUNKUMAR Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 207 Cr.P.C., seeking for furnishing the copy of the compact disc which was rejected by the learned Sessions Judge, Fast Track Mahila Court, Namakkal, on 08.09.2017, on the ground that the compact disc is intended to be marked as material object and therefore, the copies cannot be given. Challenging the same, the present petition is filed.

(2.) Heard Mr.N.Manokaran, the learned counsel appearing for the petitioner and Mr.P.Govindarajan, learned Additional Public Prosecutor on behalf of the respondent.

(3.) Section 207 of Cr.P.C., entitles the accused for a copy of the document forwarded to the Magistrate along with the police report. As such, the prayer seeking for copies of the Compact Disc is maintainable, the submission made by the learned counsel for the petitioner.