RAMESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioner seeks quashing of the order dated 8.4.2010 passed by the Special Judge, Vigilance (Trap), Patna in Special Case No. 42 of 2007 arising out of Vigilance P.S. Case No. 69 of 2007, by which he has rejected an application filed Under Section 207 Code of Criminal Procedure.

(2.) According to the prosecution the Petitioner was arrested while accepting a bribe of Rs. 25,000/- from the complainant. In due time charge-sheet was submitted and cognizance was taken by the Court below. The Petitioner then prayed for supply of certain documents, but the Court below was of the opinion that all the relevant documents had already been supplied to him. The Trial Court further observed that "yellow paper" would be supplied as and when the same is made available and thus rejected the prayer made on behalf of the Petitioner.

(3.) The Petitioner contends that he had demanded 30 additional documents pertaining to investigation which the Court was enjoined to supply Under Section 207 Code of Criminal Procedure and has therefore prayed for quashing the order impugned. On the other hand the Counsel for the Vigilance submits that the Petitioner has been supplied all the documents which the prosecution proposes to rely upon, and he is merely delaying the trial, by making demand for documents which are extraneous and irrelevant.