GOKUL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE papers (copies furnished under Section 173 Cr. P. C. available with the learned counsel for the petitioners are not legible. I fail to understand as to what is the relevancy to furnish such documents to the advocates which are not legible to the accused persons. THE advocates should refuse to take such documents unless they are legible so that they may discharge their duties without being afraid to anybody, including the Presiding Officers of the courts. I have no option but to call for the case diary for disposal of the bail application.

(2.) THE Public Prosecutor is directed to send for the case diary and the case may be put for a orders after seven days. THE courts must see that legible copies only are furnished to the accused persons. .