PREM PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant petition has been filed for quashing the order dtd. 14/12/2022 passed by learned Special Judge, Prevention of Money Laundering Act, Ranchi in ECIR Case No.04 of 2022 by which the learned Court below has rejected the petition filed under Sec. 207 read with Sec. 91 of the Cr.P.C. seeking directions upon the Investigating Agency/State for making disclosure and proving a list of all un-relied documents and statements that are in its possession.

(2.) Petitioner is an accused in the instant case and after investigation, charge sheet has been filed and cognizance has been taken under Sec. 3 punishable under Sec. 4 of PML Act, 2002. The case is now pending for framing of charge.

(3.) The Police Paper has already been furnished.