Prashant Kumar Agarwal, J. - (1.) Heard learned counsel for the parties.
(2.) The accused-petitioner has filed this criminal revision petition under Section 397 read-with Section 401 Cr.P.C. against the order dated 11.10.2013 passed by Chief Judicial Magistrate, Sawai Madhopur in Criminal Case No.648/2013 whereby the learned trial Court took cognisance against the petitioner for the offence under Section 66 (c) of Information & Technology Act, 2000.
(3.) It appears that after investigation charge-sheet was filed before the trial Court on 27.8.2008, but copy of the charge-sheet was not provided to the petitioner as he was not present before the Court on that day and copy of the charge-sheet was obtained by him by applying to the trial Court. It also appears that an application under Section 207 Cr.P.C. was moved by the petitioner before the trial Court on 11.10.2013 praying therein that copy of complete charge-sheet may be provided to him. The learned trial Court put the case for arguments on the application filed by the petitioner and the date was fixed as 5.12.2013.;