F.C. Bansal, J. - (1.) Heard learned counsel for the accused-petitioners and learned Public Prosecutor for the State.
(2.) Notice is not required to be issued to respondent No. 2. So far as the order of the trial Court whereby the application of the petitioners to record pre-charge evidence has been rejected, is concerned, as the cognizance has been taken on final report submitted by the police after investigation and, therefore, the case would be tried as a case instituted upon police report, the impugned order appears to be correct and proper.
(3.) By the same order the trial Court has disallowed the application of the petitioners for furnishing copies of the documents submitted alongwith the final report. Learned counsel submits that as the cognizance has been taken upon a police report under section 190(b) Cr.PC., the petitioners are entitled to get copies of the documents submitted alongwith the final report. Learned counsel further submits that copies of the statements of the witnesses recorded under section 161 Cr.RC. and the appointment letters submitted alongwith the FR be supplied to the accused-petitioners and he does not want to press for supply of copies of other documents.;