Subramanian vs State

Pratap Singh, J.—Petition under S. 482 Criminal Procedure Code, praying for a direction to furnish copies of docket entries to the accused.

The learned counsel appearing for the petitioner states that docket entries were part of the record in a criminal case and parties thereto are

entitled to copies of the same; but the court below has refused to grant copy and hence he is praying for a direction.

Rule 339 of the Criminal Rules of Practice reads as follows:

Copies to be given to parties.- Copies of any portion of the record of a Criminal case must be furnished to the parties concerned on payment

of the proper stamp and the authorized fee for copying...

Docket entry is also portion of record of a criminal case. As such, on payment of proper stamp and authorised fee for copying, a party must be

furnished the copy of the docket sheet entries. In view of the above, the petition is allowed and the Chief Judicial Magistrate, South Arcot at

Cuddalore, is directed to furnish copies of docket sheet entries to the party concerned in the case, on payment of proper stamp and the authorised

fee for copying.