JAGMOHAN SINGH KAFOLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) An Application was filed in Special Sessions Trial No.28 of 2022 to provide copies to the applicant-accused. The said Application has been rejected by the learned Special Judge (Anti Corruption) / IInd Additional District and Sessions Judge, Haldwani, District Nainital on 2/12/2025.

(2.) The present Application has been filed by the applicant-accused to direct the Special Judge (Anti Corruption) / IInd Additional District and Sessions Judge, Haldwani, District Nainital to provide copies of the documents, as mentioned in the paragraph nos. 2, 3, 4 and paragraph no.5 of annexure no.-5. These documents have been submitted by the Investigating Officer along with charge-sheet.

(3.) Heard Mr. Amar Murti Shukla, learned counsel for the applicant and Mr. Pratiroop Pandey, learned Assistant Government Advocate for the respondent.