DINESH CHANDRA GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS revision is filed under Section 397 read with Section 401 of the Code of Criminal Procedure [for short "the Code"] against the order passed by ASJ, Rajgarh (Biaora) in S.T.No.91/2014 on 23.05.2014.

(2.) Final report has been filed against the applicant for the offences under Sections 409, 420, 467, 468 and 471 of IPC. At the time of framing of charge, applicant filed an application that cash books; money receipt books and remittance registers are not produced along with the final report and copies of the same have not been supplied to him. Learned ASJ by the impugned order rejected the application. Being aggrieved, applicant has filed this revision.

(3.) Learned counsel for the applicant submits that in the FIR it is mentioned that the original cash books for the year 2007 -08; 2008; 2008 -10 and 2008 -10 and remittance registers and money receipt books are seized and they are part of the final report but these documents are not produced before the Court and copies of these documents are not supplied to the applicant. The applicant has filed an application with the prayer that the copies of these documents be made available to him. Learned ASJ by the impugned order dismissed the application on the ground that as per order dated 18.02.2014 Magistrate has supplied the copies of these documents. Thereafter applicant filed an application for obtaining the certified copies of these documents, then his application has been rejected on the ground that these documents are not available with the Court's file. In support applicant has filed the certified copy of the application in which the report of copying section is mentioned.