RAJUL BHARGAVA,J. - (1.) Heard Sri Swetashwa Agarwal, Sri Ajay Srivastava, counsel for the applicant, Sri Sudist Kumar, counsel for opposite party no. 2 and Sri Pankaj Saxena, Sri Sanjay Sharma, learned AGA for the State.
(2.) Present application under Section 482 Cr.P.C. has been filed with the prayer to set aside the order dated 25.11.2019 passed by M.P.M.L.A. Court, Allahabad and direct the court below to provide the transcription of C.D./C.D. (Compact Disc) in compliance of Sections 207 and 208 Cr.P.C. to the applicant/accused in Case Crime No.548 of 2019 under Sections 420, 376, 504 and 506 I.P.C. which is pending before M.P.M.L.A. Court, Allahabad.
(3.) The brief facts of the case, as per the prosecution are that on 7.03.2018 when the prosecutrix went to the flat of the applicant, at 10.00 p.m. she was sexually assaulted by him. In this behalf an F.I.R. was registered against the applicant under Sections 420, 376, 504 and 506 I.P.C. The prosecutrix was medically examined and ultimately charge-sheet was laid against the applicant. The case being exclusively trialable by the court of Session was committed before it by learned Magistrate under Section 209 Cr.P.C. The applicant is an elected Member of Parliament and is in jail since 22.06.2019. His bail application was rejected by this Court in Criminal Misc. Bail Application No. 40122 of 2019 vide order dated 15.11.2019 with a direction to the court below to frame charges against him in accordance with law and record the statement of the prosecutrix-complainant expeditiously preferably within a period of two months from the date of framing of charge.;