P RAVINDRAN Vs. STATE

JUDGEMENT

(1.) THIS petition is filed seeking direction to the learned Chief judicial Magistrate, Cuddalore to grant certified copies of the documents pertaining to special C. C. No. 2 of 2006 on his file. The first respondent herein filed a case against the respondents 2 and 3 in Special C. C. No. 2 of 2006, for offence under Sections 13 (2), 13 (i) (c) of the Prevention of Corruption Act r/w 109 IPC for acquisition and possession of the properties which is disproportionate to the known sources of income. The accused were discharged from the proceedings by order of the learned Magistrate dated 2. 7. 2007 in Cri. M. P. No. 1105 and 1106 of 2006. The petitioner herein is a former Government pleader and a practising Advocate before the Court at Cuddalore. He filed an application in C. A. No. 145 of 2007, before the learned Magistrate seeking certified copy of the FIR, final report, docket sheet endorsement, copy of the petitions, counter, copy of the order, copy of this statement recorded under Section 161 Cr. P. C, copy of the list of witnesses and list of persons. The petitioner herein required the copy of these documents for the purpose of preferring a criminal revision against the order passed by the learned Chief Judicial Magistrate, cuddalore, discharging the accused who are respondents 2 and 3.

(2.) THE learned Chief Judicial Magistrate dismissed the application filed by the petitioner herein stating that in a police case, a private party has no locus standi to ask for the certified copies and the petitioner herein is not the affected party to ask for copies. Aggrieved by the order of the Chief Judicial magistrate, the petitioner herein has filed this petition before the Honourable High court seeking direction to the Magistrate to furnish copies required by the petitioner.

(3.) THE learned counsel for the petitioner submits that the petitioner intends to prefer a revision against the order of discharge passed (in favour of the accused and submits that he has locus standi to prefer a revision.