ARUN KUMAR NAHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed assailing the order dtd. 3/4/2025 (Annexure-4), whereby, application filed by the petitioner qua negligence committed by the investigating officer in the investigation and that investigation be conducted in a fair manner within a period of one month by transferring the matter to CBI and other independent investigating agency has been dismissed.

(2.) Learned counsel for the petitioner has submitted that the petitioner has filed an application before the concerned Court for providing CD, Pen Drive, photocopies and email copy presented with the investigation report has been rejected stating that the petitioner herein has not mentioned any relevant case law in support of the said application (Annexure-4).

(3.) Further, learned counsel for the petitioner has submitted that as per the provision of Sec. 207 of CrPC pari materia to the provision of Sec. 230 of BNSS, Magistrate is bound to supply a copy of police report and other documents, in the interest of justice.