NAVAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This criminal revision has been preferred by the applicant under Sections 397 & 401 of the Code of Criminal Procedure against the order dated 16.11.2016 passed by the First Additional Sessions Judge, Dabra in Sessions Trial No.568/2016, whereby application filed by the applicant for supplying the copy of charge-sheet has been rejected.

(2.) Learned counsel for the applicant submits that the applicant along with eight other accused persons is facing trial for the charge under Sec. 302 of IPC, apart from other Sections framed by the First Additional Sessions Judge, Dabra. The applicant is in jail and must be supplied with copy of the charge-sheet . The applicant, therefore, prayed before the trial Court to direct the prosecution to supply copy of the charge-sheet but this prayer was erroneously rejected by the trial Court adopting a hyper technical view vide order dated 16.11.2016. Therefore, in the instant revision the applicant prayed for a direction to the trial Court to accept the application filed by the applicant and direct the prosecution to supply the copy of charge-sheet to the accused persons.

(3.) Learned Panel Lawyer for the State opposed the prayer made by learned counsel for the applicant and submitted that this revision petition is not maintainable because it was filed against the order which is interlocutory in nature.