DEOKI NANDAN PRASAD,J. - (1.) THIS application under Sections 397/401 of the Code of Criminal Procedure had been filed by the sole -petitioner challenging the order dated 16.5.1995 passed by the Judicial Magistrate. 1st Class, Bokaro at Chas in G.R. Case No. 120/B/35. whereby and whereunder the learned Magistrate passed order to proceed with the case after framing of charge, though the copy of the police paper was not supplied as required under Section 207, Cr PC.
(2.) THIS case was registered under Sections 419/420/468 and 120B of the Indian Penal Code and there is an allegation that the ace used -person impersonated the name of the complainant with the help of one fake person and got the appointment of khalashi. The learned counsel appearing on behalf of the petitioner submitted, at the very outset, that the mandatory provision of Section 207 of the Code of Criminal Procedure has not been complied with by the trial Court as no copy of the police paper was supplied and as such the order for framing charge against the petitioner is illegal and fit to be set aside.
(3.) ON the other hand, the learned APP contended before me that actually the case diary is not available with the learned APP as it is missing. But. the learned Magistrate already directed the petitioner and others to inspect the record personally or through pleader and the case will proceed on the basis of the material present in the record and this case is pending since 1984.;