(1.) The respondent, an officer of Indian Revenue Service (IRS) had been arrested in the course of investigation of certain cases including RC No. S19 E0006 99 EOU-VII/EO-III/CBI (FIR) of the petitioner Central Bureau of Investigation (CBI). On conclusion of investigation, report (charge-sheet) under Section 173 of the Code of Criminal Procedure, 1973 (Cr. PC) is stated to have been filed against him, inter alia, on the strength of sanction for his prosecution. Simultaneously, investigation in the other FIRs was also concluded and criminal cases came up before the court of Special Judge (Prevention of Corruption Act) on the charge-sheet(s) filed therein. Some effective orders for putting the respondent on trial as accused in those cases were passed by the Special Judge, these included orders dated 17.12.2005 and 24.05.2014.
(2.) The respondent assailed the said orders and the orders dated 21.06.2002 and 26.11.2002, whereby sanction had been accorded for his prosecution, by WP (Crl.) 1401/2002 and criminal revision petition no.338/2014. Both the said petitions were allowed by a learned single Judge of this court by a common order dated 13.01.2016, bringing an end to the prosecution. It is pursuant to the said order dated 13.01.2016 of the learned single Judge of this court that the criminal case arising out of the aforementioned FIR was disposed of by the Special Judge by order dated 10.03.2016.
(3.) It is against the above backdrop that the respondent moved an application dated 08.07.2016 for directions to the CBI for release of the documents seized by it during investigation. The application referred to various documents classified in five categories, each reflected by separate annexures (Annexures 'A' to 'E'). The application was resisted partly. While conceding the prayer for return of the documents reflected in Annexure 'B', suitable directions in such regard having been given by the Special Judge by his order dated 17.08.2016, the objections of the CBI, to the release of other documents were repelled and rejected on the ground that there was no satisfactory reason to permit withholding of such documents, its proposal for filing Special Leave Petition (SLP) before the Supreme Court against the order dated 13.01.2016 of this court having been rejected by the concerned Department of Legal Affairs in the Ministry of Law and Justice on the basis of opinion given on 08.06.2016, information in which regard had been gathered by the respondent under the Right to Information Act, 2005.