CENTRAL BUREAU OF INVESTIGATION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Criminal Revision Application preferred under Section 397 read with Section 401 of the Code of Criminal Procedure ["CrPC" for short] arises from an Order dated 17th March 2016 passed below Exh.1 by the learned Special Judge, CBI Court No. 3, City Civil Court, Ahmedabad in CBI Case No. 2 of 2013, whereby, the certified copy of the entire chargesheet papers of the said Session case was ordered to be given to the respondent no. 2 herein.

(2.) By the impugned order, the learned Special Judge, CBI Court, Ahmedabad allowed the application moved by the respondent no. 2 herein seeking certified copy of the chargesheet in view of provisions of paragraph 378 of the Gujarat Criminal Manual with a condition to submit affidavit containing the object for seeking certified copy of the first chargesheet in Sessions Case No. 2 of 2013.

(3.) Aggrieved by the said order, the petitioner herein moved the learned Special Judge, CBI Court praying for stay of execution and implementation of the Order dated 17th March 2016. The learned Special Judge, CBI Court after hearing both the sides was pleased to stay its Order dated 17th March 2016 till 22nd April 2016, vide Order dated 7th April 2016, and hence this Revision Application seeking the following reliefs :