G.C. JAIN Vs. CBI

JUDGEMENT

(1.) HEARD . My attention has been drawn to para 11 of the impugned order. The learned trial court has observed that when the expert appears for his statement at that time accused shall be at liberty to have those grounds of opinion which are stated to be given by the expert. Thus the only difficulty at present appears to me is that the reasons for the opinion are still with the expert witnesses and they have not been filed in court. Learned counsel for the CBI submits that the reasons for the opinion are also not available presently with the CBI. Therefore, the CBI cannot furnish the same to the petitioner. In all fairness the complete report of the expert which includes the reasons in support of his findings should be supplied to the petitioner in advance. The trial court will take steps to obtain the complete report including the reasons from the expert and a copy thereof be supplied to the petitioner as well as to the prosecution agency. With these observations the petition stands disposed of.