Madhya Pradesh High Court
Piyush Jain vs The State Of Madhya Pradesh on 1 July, 2020
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 MCRC-15032-2020
The High Court Of Madhya Pradesh
MCRC-15032-2020
(PIYUSH JAIN Vs THE STATE OF MADHYA PRADESH) 5 Indore, Dated : 01-07-2020 Shri Akash Rathi, learned counsel for the applicant is present in person through Video Conferencing.
Shri Saransh Jain, learned Public Prosecutor for the non- applicant - State is present in person through Video Conferencing.
The attention of learned Public Prosecutor was brought to the order-sheet dated 24.06.2020 wherein Public Prosecutor had submitted that the documents pertaining to the duties of the applicant have been received which shows his accountability. On the basis of such submission, a direction was made that those documents be formed part of the file i.e. those documents must be made available with the Court for perusal however, those documents have still not been filed till today.
Learned Public Prosecutor for the State submits that it is a matter of case diary and he can refer to those documents and it is not necessary to produce the same.
Considered.
The aforesaid submission of learned Public Prosecutor is not liable to be accepted.
The duties of the applicant is based on certain documents which may be official directions/circulars/statutory provision regarding role as an Assistant Engineer and such documents cannot be kept only in the case diary. Rather they should be made available for properly understanding the role of the applicant whether the stage is of Digitally signed by Geeta Pramod Date: 02/07/2020 14:31:26 2 MCRC-15032-2020 anticipatory bail or regular bail.
Let such document(s) be filed positively today itself. Matter be listed next week.
(SHAILENDRA SHUKLA) JUDGE gp Digitally signed by Geeta Pramod Date: 02/07/2020 14:31:26