CENTRAL BUREAU OF INVESTIGATION Vs. VALLALORE RANGASWAMY NATARAJAN

JUDGEMENT

(1.) Crl.M.A. 36308-09/2019 (Exemptions)

(2.) Applications stand disposed of accordingly.

(3.) Vide the present petition, the petitioner seeks direction thereby to set aside the impugned order dated 01.08.2019 passed by the Ld. Special Judge, (PC Act) CBI-XIII, Rouse Avenue District Court in Case RC AC-1/2012 (A)/0004 to the extent that it requires the CBI to produce FR-I/Crime File.