VIJAY LAXMI SINGH, WIFE OF VIJAY PRATAP SINGH, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH VIGILANCE

JUDGEMENT

(1.) The petitioners are accused in Vigilance Case No. 56 of 2013 corresponding to Spl. Case No. 35 of 2013. The petitioners had prayed before the learned trial court by filing a petition to supply copy of Exhibit -1 to Exhibit-24, the documents submitted with the police report under Sec. 173 Cr. P.C. in pursuance of the provisions contained in Sec. 207 Cr.P.C.

(2.) By the impugned order dated 16.11.2016, the prayer has been refused on the ground that the case diary etc. has already been supplied and the required document would be supplied only when the prosecution realises and produces before the court as exhibits during trial.

(3.) Submission of the petitioners is that those documents support the defence case and the matter has to be seen at the stage of hearing of charge itself. Therefore, the view taken by the learned trial court is erroneous one.