BEDILAL RAJAK Vs. STATE OF M P

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) THE order dated 26th October, 1999 of the learned Addl. Sessions Judge, Sehora, Dist. Jabalpur has turned down the petitioners request for supply of copies of statement recorded under Section 174 of the Code of Criminal Procedure, placing reliance on Ashok Dubey v. State of M. P. , reported in 1980 JLJ at page 250.

(3.) ON consideration of this referred case, it is noted that the Division Bench of this Court has expressed no opinion on the point, whether the statements recorded under Section 174 of the Cr. PC are required to be furnished to the accused as of right, because in that case, the statements were already supplied and the question became of academic discussion, as pointed out in Paragraph 48 at page 267.