CENTRAL BUREAU OF INVESTIGATION Vs. SHASHANK JADON

JUDGEMENT

(1.) This is a criminal miscellaneous petition filed under Sec. 482 Cr.P.C., 1973 on behalf of the CBI seeking setting aside of the order dtd. 26/11/2022 pased by the Special Judge, PC Act, CBI-18, Rouse Avenue District Court, New Delhi, whereby the learned Special Judge had dismissed the application under Sec. 91/92 of the Cr.P.C., 1973.

(2.) By way of the application under Sec. 91/92 Cr.P.C., the petitioner sought the preservation of the call records. They sought the following prayers :-

(3.) By way of the impugned order, the learned Special Judge had dismissed the application on the ground that the petitioner could have lodged an FIR under Sec. 195A of the IPC, 1860, which contemplates punishment of imprisonment up to 7 years and proceed to take appropriate steps in that particular case, if so filed.