CENTRAL BUREAU OF INVESTIGTATION Vs. MAHESH AGARWALLA

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of Code of Criminal Procedure ("CrPC") seeking to set aside the impugned orders dtd. 20/12/2022 and 16/1/2023 passed by the Ld. Special Judge (P.C. Act), CBI-08, Rouse Avenue Courts, New Delhi arising out of the RC 04(A)2017/AC-III/CBI/New Delhi titled as "CBI vs. Paritosh Kumar Praveen & Others" to the extent that the Ld. Special Judge ordered to supply copies of request letters/communication sent by the petitioner to Ministry of Home Affairs ("MHA") for call interception.

(2.) On 5/4/2017, the petitioner/Central Bureau of Investigation ("CBI") registered a case bearing No. RC-04(A)2017/AC-III/CBI/New Delhi for commission of offences punishable under Sec. 120-B of Indian Penal Code, 1860 ("IPC") r/w Sec. 7,12,13(2) r/w l3(l)(d) of the Prevention of Corruption Act, 1988 ("PC Act, 1988") against the respondents and other accused.

(3.) After completion of investigation, CBI filed the chargesheet against the respondents and other co-accused on 26/2/2021 before the concerned Court for commission of offences punishable under Sec. 120-B of IPC r/w Sec. 7, 12 and 13(2) r/w 13(1)(a) and 13(1)(d) of PC Act, 1988. On l1.03.2022, cognizance of the above mentioned offences were taken by the Ld. Special Judge and accordingly all the accused including respondents were summoned.