CENTRAL BUREAU OF INVESTIGATION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant challenges the order dtd. 11/03/2022 passed by the learned Special Judge (CBI) below Exhibit 229 in Special Case (CBI) No. 06/2003 rejecting the application made by the prosecution for issuance of summons to additional 26 witnesses named in the application disclosing the ground on which they were to be examined. The trial Court rejected the application primarily on the ground of the litigation pending for a long time and the sufferings of the accused. The trial Court then recorded that the case was about 20 years old.

(2.) For convenience the order dtd. 11/03/2022 passed by the trial Court needs to be reproduced, which reads thus:

(3.) When the present application was last heard by this Court on 17/10/2023, the following order came to be passed: