V KRISHNAN Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed the above revision seeking to set aside the order passed by the Additional Special Judge for CBI cases, Chennai in Crl.MP No. 13 of 2002 in C.C. No. 3 of 1999 dismissing the application filed under Section 91 of Cr.P.C. to summon documents.

(2.) HEARD both sides. The petitioner is the 2nd accused in C.C. No. 3 of 1999 for the offence under Section 120-B r/w. Section 409, 420, 477-A IPC and Section 13 (2) r/w Section 13 (1) (d) of Prevention of Corruption Act, 1988 on the file of the Additional Special Judge for CBI Cases, Chennai.

(3.) NOW, we look into the relevant provisions of Code of Criminal Procedure, 1973 and Indian Evidence Act:- "Section 91 of Cr.P.C. - Summons to Produce document or other thing:-