IN THE MATTER OF GOPAL PRAMANIK Vs. STATE

JUDGEMENT

(1.) The revisionist has sought to challenge the Order No. 39 dated 16-4-2009 passed by the learned Judicial Magistrate, Second Court, Contain in G.R. No. 639 of 2006. By the aforementioned order impugned the learned Court below has rejected the revisionist's prayer seeking direction upon the prosecution for supply of copies of the documents covered by the seizure lists.

(2.) Being aggrieved, the accused revisionist has preferred this revisional application on the ground that unless copies of those vital documents are furnished to him, he would not be in a position to cross-examine the prosecution witnesses effectively.

(3.) Mr. Chatterjee, the learned Counsel appearing in support of this revisional application, submits that since no documents covered by seizure lists have yet been supplied to him, his interest would be seriously prejudiced and non-supply of such documents is in breach of Section 207 of the Code of Criminal Procedure. Therefore, the order impugned passed by the learned Court below is required to be set aside.