MANMOHAN GUPTA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petition at hand has been presented invoking the inherent jurisdiction of this court under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) read with Article 227 of the Constitution of India with the prayer that the records of the court of Special Judge (Prevention of Corruption Act) relating to the criminal case arising out of the charge sheet No.10/2017 in first information report (FIR) of Central Bureau of Investigation (CBI) vide RC No.219/16/E/0009 be called for and directions be given to the trail Judge "not to insist on production of blood family surety" and for the "local surety" produced by the petitioner (accused in the case) to be accepted "without requiring production of fixed deposit receipt".

(2.) A co-ordinate bench (presided over by Anu Malhotra, J.), by order dated 21.02018, deemed it necessary to peruse the "bail bond" that statedly had been submitted by the petitioner and, thus, called for the trial court record, directing at the same time that "no coercive action be taken against the petitioners''.

(3.) The trial court record has been requisitioned and placed before this court for perusal and consideration.