SHAILENDRA BHANDARI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Instant petition lays challenge to the Court's decision/refusal to provide certified copies of the Digital Video Cassette Recorder (DVR-1) and medical examination reports to the petitioner.

(2.) The brief facts, relevant for the present purpose, are that the petitioner is facing trial under the provisions of Ss. 7 and 13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988. During the course of trial, the petitioner had moved an application under Sec. 91 of the Code of Criminal Procedure (hereinafter referred to as "the Code") for summoning the DVR and medical examination reports, which was rejected. Whereafter, the petitioner moved this Court by way of filing a petition under Sec. 482 of the Code, which petition came to be allowed by a coordinate Bench of this Court by Order dtd. 12/11/2021, with the following directions:-

(3.) In furtherance of the direction aforesaid, the CBI produced all the documents including DVR-1 and copies of medical examination reports. The petitioner moved an application dtd. 30/11/2021 and requested the trial court to provide copies of the DVR-1 and medical examination reports dtd. 1/4/2015, 3/4/2015, 5/4/2015, 7/4/2015 and 9/4/2015.