NARESH DHAKAR Vs. STATE OF M.P.

JUDGEMENT

(1.) RELYING upon a decision given by this Court in Krishna v. State of M.P., 1992(1) JDD (Cr.) 68 and a decision given by the Delhi High Court in S.J. Chowdhary v. The State, 1984 Cri J.J. 864, the learned counsel for the petitioner submits that the petitioner is entitled to not only the copies of the statements which are basis for submitting the challan but also the copies of the statements which have been otherwise recorded during investigation. The two judgments referred to above do support the contention of the learned counsel for the petitioner.

(2.) IN Krishna's case (supra), in para 10 it was observed as under:

(3.) FOLLOWING the view expressed by this Court and agreeing with the view expressed by the Delhi High Court referred to above, this petition is allowed. The petitioner would be entitled to the copies of the statements of those witnesses whose statements were recorded more than once and also the statements of other witnesses which may be there on the police file.