SHYAM MANOHAR SAXENA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Crl.Rev.P. 1169/2018 & Crl.M.A.50396/2018 (stay)

(2.) Charge sheet was filed against the petitioner under Section 120(B) read with Sections 420/468/471/409 IPC and Section 13(2) read with Section 13(1)(d) of Prevention of Corruption Act alleging misuse of Government grants by office bearers of Bhartiya Aadim Jaati Sewak Sangh (BAJSS), Jhandewalan, New Delhi. On 25.02.2017, charge was framed against the petitioner under the said sections. Thereafter the trial commenced.

(3.) On 06.10.2017, an application under Section 91 read with Section 311 Cr.P.C. was filed by the petitioner seeking production of certain documents inter alia decisions/resolutions of the Executive Committee of BAJSS. Said application was filed, when prosecution evidence was still being recorded.