SADHVI RITUMBHARA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision petition is being decided finally at this stage for the purpose of removing obstruction to the hearing of the trial.

(2.) The grievance of the petitioner is that she has not been provided with the copies of audio/video cassettes of the public address which is the subject-matter of prosecution pending against her in the Court of J.M.F.C. Bagli. An application making such prayer was moved by the petitioner on 30th Nov. 1995 before the trial Court. The trial Court rejected that application by holding that the machinery required for preparing the copies of said audio-video cassettes is not available in the Court.

(3.) During the course of argument Shri Desai submitted that for the purpose of overcoming the difficulty which has been expressed by the Court, the Government would be asking the Special Squad functioning at Bhopal to come to Bagli and prepare copies of audio-video cassettes, in the interest of justice.