BIRENDRA SAHANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) CALL for legible copy of the case diary of Uda -Kishunganj P.S. Case No. 94/99 pending in the Court of the Chief Judicial Magistrate, Madhepura.

(2.) LET a letter be also sent to the Superintendent of Police, Madhepura to see that the case diary is produced in the Court.

(3.) WHEN this Court asked Mr. Surya Deo Yadav, learned Government Advocate as to why the copies of the charge -sheet are not being supplied to the accused right in time, referring to Section 207 of the Code of Criminal Procedure he submits that it is the duty of the Court to supply copy of the charge -sheet. I am shocked to hear this argument. He also said that this is the practice followed in the courts of Bihar. I am again shocked to hear this argument.