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Judgment
N.P. Singh, J.
They are heard on the application for grant of regular bail to the applicant who is accused of the offences under Sections 363, 394, 372 and 392 of the Indian Penal Code and 25/27 of the Arms Act in Crime No. 92/94 P.S., Jamul, Dist. Durg.
The applicant is alleged to have kidnapped the prosecutrix at the point of dagger and committed rape on her and torn the blouse of the mother''s sister of the prosecutrix, when she intervened.
Shri R. N. Tiwari, counsel for the applicant has contended that the charge-sheet was filed in this case on 90th day, when the applicant was not produced before the Court from the jail custody. The copy of the charge-sheet was not served to the applicant even in jail, on that date or on any subsequent date. The applicant, therefore, deserves to be enlarged on bail, u/s 167(2)(a) of the Code of Criminal Procedure.
Contention of Shri Tiwari is not well founded.
The mandate of Section 167(2)(a) of the Code of Criminal Procedure is that the charge-sheet must be submitted before the Court within 60 or 90th day as the case may be. This section does not lay down that police report and documents must be supplied to the accused on the date of submission of the charge-sheet. The accused is entitled to the copy of the police report and the documents u/s 207 of the Code of Criminal Procedure which is altogether a quite different provision of law.
The object of Section 207 of the Code of Criminal Procedure is that the copy of the police report and the documents must be supplied to the accused without any delay free of cost before the commencement of the trial so that accused may have the knowledge and information about the accusation levelled against him and the circumstances which emerge against him during the investigation of the case, so that he may defend himself properly and answer the accusations effectively, in course of his examination, u/s 313 of the Code of Criminal Procedure.
Admittedly, in this case charge sheet has been submitted on the 90th day. The failure of the prosecution to supply the police papers to the accused on the date of the submission of the charge sheet or on any subsequent date, does not give right to the accused to be enlarged on bail, u/s 167(2)(a) of the Code of Criminal Procedure. The applicant is, therefore, not entitled to be released, u/s 167(2)(a) of the Code of Criminal Procedure.
As regards, the merit of the application is concerned, there are sufficient materials against the applicant in the case diary therefore, I am not inclined to enlarge the applicant on bail. The prayer for bail of the applicant is rejected.
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