CENTRAL BUREAU OF INVESTIGATION Vs. STATE

JUDGEMENT

(1.) By way of this judgment I shall dispose of the present writ petition filed on behalf of the writ petitioner-CBI under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C.

(2.) The instant writ petition has been filed against the order dtd. 18/11/2022 passed by Learned Special Judge CBI-018, New Delhi whereby the application filed by the CBI seeking certified copies of the documents was dismissed.

(3.) Heard.