LALIT SINGHA Vs. CENTRAL BUREAU INVESTIGATION

JUDGEMENT

(1.) The applicants in all these applications are facing prosecution for the offences under the Prevention of Corruption Act, 1988. Separate charge-sheets are filed against them and separate cases are pending against them before the Special Court.

(2.) In the proceedings relating to Criminal Application Nos.812 of 2023, 813 of 2023 & 814 of 2023, the prosecution has examined the sanctioning authority. However, in Criminal Application No.623 of 2023 no witnesses has been examined by the prosecution so far.

(3.) The applicants in all these applications preferred applications under Sec. 91 of Code of Criminal Procedure (Cr.P.C.) before the trial Court seeking directions to call for vigilance/prosecution file pertaining to the accused lying in the office of Vigilance, Jawaharlal Nehru Customs House, Nhava Sheva, Raigad. The applications were rejected by the trial Court vide order dtd. 5/6/2023 (Criminal Application No.623/2023) and orders dtd. 28/6/2023 in other three applications (Criminal Application Nos.812/2023, 813/2023 and 814/2023).