Section 207 in The Code of Criminal Procedure, 1973
207. Supply to the accused of copy of police report and other documents.
- In any case where the proceeding has been instituted on a police report, the Magistrate shall without delay furnish to the accused, free of post, a copy of each of the following:-(i)the police report;(ii)the first information report recorded under section 154;(iii)the statements recorded under sub-section (3) of section 161 of all persons whom the prosecution proposes to examine as its witnesses, excluding there frorm any part in regard to which a request for exclusion has been made by the police officer under sub-section (6) of section 173;(iv)the confessions and statements, if any, recorded under section 164;(v)any other document or relevant extract thereof forwarded to the Magistrate with the police report under sub-section (5) of section 173 :Provided that the Magistrate may, after perusing any such part of a statement as is referred to in clause (iii) and considering the reasons given by the police officer for the request, direct that a copy of that part of the statement or of such portion thereof as the Magistrate thinks proper, shall be furnished to the accused :Provided further that if the Magistrate is satisfied that any document referred to in clause (v) is voluminous, he shall, instead of furnishing the accused with a copy thereof, direct that he will only be allowed to inspect it either personally or through pleader in Court.
