SHAILENDRA BHANDARI Vs. C.B.I.

JUDGEMENT

(1.) The present petition has been preferred invoking inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), laying challenge to the order dtd. 26/4/2022, passed by learned Special Judge, CBI Cases, Jodhpur (hereinafter referred to as 'the trial Court'), whereby petitioner's application dtd. 22/4/2022 under Sec. 311 of the Code has been rejected.

(2.) The facts relevant for the present purposes are that the petitioner is being tried for the offences under various provisions of the Prevention of Corruption Act.

(3.) During the course of the trial, the petitioner moved an application dtd. 22/4/2022 under Sec. 311 of the Code and prayed that witnesses, P.W.-2 - SK Singh (the authority who had granted prosecution sanction); P.W.-17 - Mukesh Bansal (the Investigating Officer) and P.W.-13 - Rajendra Singh (Voice Sample Analyst) be recalled.