DHONDIBA NAMDEO DHONDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and is heard by consent.

(2.) Heard. Perused petition and the annexures.

(3.) The petitioners are accused in a trial for offence under Prevention of Corruption Act, 1988 for possessing disproportionate assets. They have filed application before learned Special Judge, praying that the Court may direct that the prosecution should produce certain documents which relate to certain enquiries prior to first information report and those have been referred to in the chargesheet and pertain to same fact of matter. Second prayer is for calling the witness.