MANORANJAN ROY Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) Both the revisional applications are taken up for decision and disposal, as the revision has been preferred against the common order dated June 26, 2018 passed in Special Case(PIDFE) No.1 of 2017 pending in the Court of the learned Additional Sessions Judge, 3rd Court, Tamluk, Purba Midnapore, inter alia, on the grounds that certain documents supplied to the petitioners are illegible and they preferred an application for supply of legible copies of such documents.

(2.) It is pointed out that as many as statements of seventeen witnesses were recorded under section 164 of the Code of Criminal Procedure, 1973 but only statements of twelve witnesses were supplied to the petitioners which was either illegible or portion of the said statements were not printed at the time of copying. It is also submitted on behalf of the petitioners that copies of all the documents or relevant extract thereof forwarded with the police report under Section 173(5) of the Code were furnished to the accused persons. The supply of the documents and the statements furnished at the investigating stage as mandatory under Section 207 of the Code cannot be treated as a mere superficial or empty formality. Accordingly, the petitioners have challenged the impugned order passed by the learned trial Judge for setting aside of the same.

(3.) Mr. Ayan Basu, learned advocate appearing for the State submits that all the electronic documents through electronic devices contained in the hard disk have been sent for scientific examination by the CFSL, Government of India and the scientific report is awaited.