SURAJ KANT Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Petitioners have been charged under Ss. 420, 467, 468, 471 read with Sec. 120-B of the Indian Penal Code (for short 'IPC'), in trial in case No. 4/2 of 2011, titled as CBI Vs. Suraj Kant and others pending before Chief Judicial Magistrate-Special Judicial Magistrate for CBI, Shimla.

(2.) Petitioners have approached this Court, by way of present petition, being aggrieved by order dtd. 15/6/2019 passed by the trial Court, whereby an application under Sec. 311 Cr.P.C., filed on behalf of the accused persons to examine witness, i.e. concerned Clerk from the office of Superintending Engineer alongwith original record of the documents sought to be proved and exhibited by the petitioners/accused persons, has been rejected.

(3.) In the trial, after closing of evidence of prosecution on 30/6/2016, statements of accused persons under Sec. 313 Cr.P.C. were recorded on 24/12/2016.