UNION OF INDIA Vs. AJOY KUMAR SINGH

JUDGEMENT

(1.) The applicant/Union of India/CBI is aggrieved by order dtd. 6/12/2018 passed by Special Judge (CBI) in CBI Special Case No.100 of 2009 allowing application (Exhibit-213), directing CBI to provide documents to respondent no.1.

(2.) The FIR was registered by CBI vide RC 08(A)/2007-Mum on 22/2/2007 against respondent no.1 u/s.109 of Indian Penal Code read with Sec. 13(2) r/w 13(1)(e) of Prevention of Corruption Act, 1988. In the FIR it was alleged that during the period from 16/12/1987 to 31/3/2005 the accusedrespondent no.1 amassed disproportionate assets to the tune of Rs.95,32,424.00 in his name and in the name of his wife and relatives. During the course of investigation it was revealed that accused no.1 being public servant had acquired movable and immovable assets to the tune of Rs.3,07,97,136.00 in his name and in the name of others during the period from 16/12/1987 to 23/2/2007 against his likely savings of Rs.6,64,441.00. The wife of accused no.1 and his relatives aided and abetted accused no.1 in acquiring the assets. On completing investigation charge sheet was filed.

(3.) Respondent no.1 filed an application before Trial Court u/s.91 of Cr.P.C seeking directions to CBI to provide documents. Learned Special Judge (CBI) allowed the said application vide order dtd. 6/12/2018 and directed CBI to provide following documents to accused :