SURESH KUMAR PATHRELLA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is a petition under Sec. 482 CrPC and Article 227 of the Constitution of India read with Sec. 91 CrPC against the order dated 03rd November, 2011 of the learned Special Judge, CBI in C.C. No. 28/11.

(2.) The petitioner is facing trial in the aforesaid criminal case in the court of Special Judge, CBI, New Delhi. The case was at the stage of consideration of charges. The petitioner filed an application under Sec. 91 CrPC before the Special Judge for supply of copies of some of the documents. The petitioner at the relevant time was posted as Branch Manager at New Friends Colony Branch of Oriental Bank of Commerce when he allegedly gave unauthorized credit facilities to some firms exceeding his power and without prior sanction of the senior authorities.

(3.) The plea of the petitioner was that the credit facilities to those firms were allowed in accordance with the prevalent rules after obtaining the necessary permission/sanction of the competent authority. It was averred that the original documents pertaining to grant of credit facilities allowed to those firms were on the record of the bank and thus, all those documents may be got placed on record and the copies thereof be supplied to him.