NEERAJ SINGHAL Vs. CBI

JUDGEMENT

(1.) Crl. M.A. 18733 of 2017.

(2.) It is submitted by the Standing counsel appearing for the CBI that as per instructions received by her, all the said medical documents in relation to the medical examination of the petitioner have already been preserved.

(3.) Vide the present petition, the petitioner assails the order dated 25.07.2017 and 19.09.2017 passed by the learned Special Judge, PC Act, CBI-05 in CC No. 34/16, declining the applications filed by the petitioner under Section 91 of the Cr.PC seeking summoning of the entire records of the medical examination conducted while he was in police custody from 02.08.2014 to 12.08.2014 and seeking the preservation of the said record of the medical examination whilst he was in police custody from 07.08.2014 to 12.08.2014 observing inter alia to the effect that the applicant/petitioner had not disclosed the contents and nature of the documents ought to be summoned and as to how the said documents would affect his defence and also that the CBI whilst opposing the said application submitted to the effect that it was not relying upon the medical report which had no relevance to the trial of the case.