KALYANI SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petitioner, in the instant petition, filed under Sec. 482 Cr.P.C., is seeking quashing of order dtd. 6/4/2024 (Annexure P-2) passed by the Court of learned Special Judge, CBI, Chandigarh vide which her application under Sec. 207 of the Cr.P.C. was dismissed.

(2.) It has been contended by the learned senior counsel that documents listed at Sr.No.6(a) and 6(b) of seizure memo (D/5) annexed at Annexure P-5 be supplied to the petitioner inter alia on the following grounds:

(3.) Learned Special Public Prosecutor representing the respondent/CBI, while opposing the submissions and prayer of the learned senior counsel for the petitioner has inter alia made the following submissions: