MOHINDER AND OTHERS Vs. STATE OF M P

JUDGEMENT

(1.) The petitioners who have come to this Court by filing this petition under Section 482 Cr.P.C. are facing trial in special case no.01/2011 under the provisions of Prevention of Corruption Act at Dewas.

(2.) The offences for which the petitioners have been prosecuted are under Sections 13(1)(a) read with Section 13(2) of Prevention of Corruption Act and under Section 25 (1-B)(A) of the Arms Act as also under Sections 307,325,323,427,342 and 387 of the Indian Penal Code.

(3.) Petitioners are not on bail in this case in terms of the orders passed by the Special Judge from time to time. After the petitioners have been supplied the copy of challan, they moved application under Section 207 Cr.P.C. for supply of other documents. On 19.09.2011, when the case was listed for supply of documents, the petitioners refused to accept the copy of the documents which were prepared by the prosecution, the case was therefore listed for hearing on arguments on consideration of charge for 28.09.2011. On 13.10.2011, 24.10.2011 and 01.11.2011 arguments were not addressed for consideration of charge, rather on 01.11.2011, the petitioners filed an application under Section 91 of Cr.P.C. by stating that some documents referred in the charge sheet have not been filed. This application was disposed of by the Special Judge by passing a detailed order on the same date.