PRADEEP RAGHUWANSHI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure seeking to set aside the order dtd. 4/2/2021 passed by the learned IX Additional Sessions and Special Judge, CBI (Vyapam Cases), Bhopal in Special Case No.9500003 of 2015 rejecting the application of the petitioner filed under Sec. 207 read with Sec. 91 of the Cr.P.C. and further seeking a direction to the Central Bureau of Investigation to supply a copy of all such documents relied upon by the prosecution.

(2.) The case of prosecution is that an FIR was lodged in Crime No.539 of 2013 pertaining to the Pre-medical Test, 2013 for offences punishable under Sec. 13(1)(d)(iii) read with 13(2) of the Prevention of Corruption Act, 1988, Ss. 120-B read with 201, 420, 467, 468, 471 of the IPC, Sec. 4 read with Sec. 3D(1)(2) of the M.P. Recognized Examinations Act, 1937 as well as Ss. 65 and 66 of the Information Technology Act, 2000. Various accused have been arrested therein. The investigation has been completed and earlier the charge sheet was filed by the STF. After the order of the Hon'ble Supreme Court, the investigation was taken over by the CBI. Thereafter, the CBI filed a supplementary charge-sheet. In the said charge sheet, the petitioner was also arrayed as one of the accused.

(3.) The plea of the petitioner herein is that he filed an application in order to obtain the cloned copies of certain documents marked as HDDs S-1 to S-6, C-1, CKM-1 and G-1. It is his plea that these are all the CDs which have been recovered by the prosecution during the course of investigation. Therefore, he requires the cloned copies of all these material that have been seized by the prosecution.