AFSAR KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition is filed under Sec. 482 of Cr.PC to set aside the order dtd. 28/4/2023 passed in SC No.784/2021, on IA filed under Sec. 91 of Cr.P.C by XXXII Additional City Civil and Sessions Judge, CBI court, Bengaluru.

(2.) On behalf of accused No.1/petitioner, the application was filed to call for medical report from prison authority to know the health condition of accused No.1.

(3.) The learned Special Judge for CBI cases has rejected the application.