CBI Vs. DHARAMBIR KHATTAR

JUDGEMENT

(1.) By way of the present petition, filed under Section 482 Cr.P.C. petitioner / CBI seeks setting aside of order dated 20.05.2011 thereby directing the CBI to produce the record containing the proposals sent to Ministry of Home Affairs seeking permission for interception of telephone calls.

(2.) Further seeks directions thereby setting aside of order dated 08.05.2015 read with order dated 15.05.2015 whereby the prayer made in the affidavit filed by the Director, CBI thereby seeking privilege under Section 123 and 124 of Indian Evidence Act, 1872 with regard to aforesaid documents has been dismissed by ld. Special Judge.

(3.) The present case was registered on 26.03.2003 against the accused persons and respondent herein under Section 120B IPC and Section 13 (2) read with Section 13 (1) (d) of Prevention of Corruption Act, 1988 on the basis of source information. Presently the case is pending trial in the Court of ld. Special Judge, CBI Rohini Courts, New Delhi and is at the stage of evidence of PWs.