PRAVEEN AGARWAL Vs. C B I

JUDGEMENT

(1.) The petitioner has challenged orders dated 13.02.2014 and 16.08.2014 passed by learned Special Judge (CBI), Central District, Tis Hazari Courts, Delhi by filing the present petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.').

(2.) The petitioner is facing trial in case FIR No.RC-4(A)/91-SIU(X) registered at PS CBI/SIU (X) for the offences under Section 120B/420 IPC and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988. After conclusion of prosecution evidence, statement of accused/petitioner under Section 313 Cr.P.C. was recorded.

(3.) Vide order dated 13.02.2014, trial Court directed the accused persons including the petitioner to furnish bail bond under Section 437A Cr.P.C. Vide order dated 16.08.2014, trial Court observed that additional statement of the petitioner along with other co-accused persons under Section 313 Cr.P.C. is required as some of the documents were inadvertently left out for examination of the accused persons under Section 313 Cr.P.C. The case was adjourned for recording additional statement under Section 313 Cr.P.C.