Mohan S/O Mukund Pitale And ... vs State Of Mah. Thr. Pso Ps ...
2022 Latest Caselaw 7990 Bom

                                1



        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  NAGPUR BENCH, NAGPUR.

            CRIMINAL WRIT PETITION NO. 549/2022

   1.   Mohan S/o Mukund Pitale,
        aged about 50 years, Occ. Engineer,

   2.   Mangeshi Mohan Pitale,
        aged about 48 years, Occ. Housewife

        Both No. 1 & 2 R/o. Plot No. 21, Deep
        Nagar No. 2 near Farshi Stop Dastur
        Nagar Road, Amravati.


                                                   ... PETITIONERS
                                              (Original Accused 1 & 3)


                             VERSUS

        State of Maharashtra
        through Police Officer, Police
        Station Ramdaspeth, Akola.



                                                 ... RESPONDENT

_____________________________________________________________
       Mr. K. H. Anandani, Advocate for petitioners.
       Mr. H. D. Dubey, APP for respondent/State.
______________________________________________________________

                CORAM                    : VINAY JOSHI, J.

                DATE OF JUDGMENT         : 18.08.2022.

ORAL JUDGMENT :

RULE. Rule is made returnable forthwith.

2. Heard finally at the stage of admission by consent of

respective parties.

3. The only relief agitated by the petitioners is to decide their

application filed in terms of Section 207 of the Code of Criminal

Procedure. The petitioners are accused in MPID Case No. 105/2021. It

is their grievance that though they have filed application seeking to

provide copies of charge-sheet, the said application has not been

decided. The learned APP would submit that there is no difficulty in

deciding the said application, if not already decided.

4. Undoubtedly, the accused have every right to get copies of

charge-sheet rather it is a mandate of law. The petitioners/accused

have already applied to the Trial Court for supplying copies of charge-

sheet. In view of that, the Trial Court is directed to decide the said

application expeditiously in accordance with law. Rest of the

contentions raised in the petition are kept open.

5. Petition stands disposed of in above terms.

(VINAY JOSHI, J.)

Gohane Digitally signed by JITENDRA JITENDRA BHARAT BHARAT GOHANE GOHANE Date:

2022.08.19 14:58:55 +0530