SUNIL GIRIDHARI HARIJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned Counsel for the applicant submits that though a test identification parade was held and a report thereof has been filed before the learned Magistrate, a copy of the report has not been furnished to the applicant.

(2.) Section 207 of the Code of Criminal Procedure (for short "the Code") provides that the Magistrate shall without delay furnish to the accused copies of the police report and other documents mentioned therein. It reads thus:

(3.) Section 207 of the Code requires a Magistrate to furnish to the accused without any delay and free of cost copies of