DHARRAMBIR KHATTAR Vs. CENTREAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) VIDE the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks direction thereby setting aside the orders dated 19.10.2015, 26.10.2015, 28.10.2015, 30.10.2015 and

(2.) 11.2015 passed by learned Trial Court in RC No.39(A)/2003 -DLI pending trial against him. 2. The issue in the present petition is that the petitioner/Accused No.1 moved applications under Section 91 read with Section 313(5) of the Cr P C and as well as under Section 243 of the Cr P C for production of documents as mentioned in para No.7 of the application under Section 91 of the Cr P C, which are as under: -

(3.) MR .Rungta, learned senior counsel appearing on behalf of petitioner submits that DW1 Inspector Arjun Singh from Malkhana of CBI had deposed that these documents are not available in his custody. Accordingly, petitioner sought permission from the learned Trial Court to summon the witness from DDA/MCD to produce such records. Accordingly, vide order dated 02.11.2015, learned Trial Court granted last opportunity to the petitioner to summon and examine the witnesses, to which the petitioner is aggrieved.