2011 CRI. L. J. 1347 ::2010 (175) DLT 110 ::(2010) 4 DLT(CRL) 819 ::(2011) 1 CurCriR 1 ::(2011) 4 AllCriLR 339 ::(2011) 1 ChandCriC 423 ::(2012) 2 ChandCriC 423 ::(2011) 1 Crimes 96

Delhi High Court

Hon'ble Judge(s): Dipak Misra , C.J. AND Manmohan , J

(A) Constitution of India , Art.21— Scope - Fair and impartial investigation is facet of Art.21 - Person booked under criminal law - Has right to know the nature of allegations, so that he can take necessary steps to safeguard his liberty. Criminal P.C. (2 of 1974) , S.154— Fair and impartial investigation is a facet of Article 21 of the Constitution of India and presumption as regards the innocence of an accused is a human right. Therefore a person who is booked under criminal law has a right to know the nature of allegations so that he can take necessary steps to safeguard his liberty. It is imperative in a country governed by Rule of Law as crusaders of liberty have pronounced 'Give me liberty, or give me death'. Not for nothing it has been said that when a dent is created in the spine of liberty it leads to a rainbow of chaos.(Para 34) (B) Criminal P.C. (2 of 1974) , S.154, S.207— Entitlement of accused to copy of FIR - Mechanism to be adopted - Directions issued by High Court. In regards the entitlement of accused, to receive copy of FIR filed against him the High Court issued the following directions : @page-CriLJ1348 (A) An accused is entitled to get a copy of the First Information Report at....