PREM CHAND GARG Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayers:

(2.) Facts in brief, germane, are as follows: The petitioner is accused No.3 in Spl.C.C.No.54/2014 registered for the offences punishable under Ss. 120B, 409, 420 of IPC r/w Sec. 13(2), 13(1) ((c) and 13(1)(d) of the Prevention of Corruption Act, 1988.

(3.) The CBI, after investigation, filed a charge sheet against the petitioner along with other accused. During the pendency of the proceedings, an application comes to be filed under Sec. 306 of Cr.P.C. by accused No.4. On the said application filed under Sec. 306 of Cr.P.C., the petitioner files an application under Sec. 207 r/w Sec. 91 of Cr.P.C. seeking plethora of documents at the hands of the prosecution prior to allowing the application under Sec. 306 filed by accused No.4.