- (1.) By the Court. Office defects are ignored.
(2.) Heard learned counsel for the petitioners and the learned counsel for the State.
(3.) It is very shocking that in a criminal case of the year 1998, even after arguing at length, for getting the order of discharge and obtaining the order dated 14.12.2005, according to learned counsel for the petitioners, on 21.12.2011. they moved for the first time an application complainirg that they have not been provided with the police papers and thereafter he went on submitting applications before the trial Court, their applications have not been decided by the trial Court and police papers have not been supplied to them.;