DILIP KUMAR Vs. UNION OF INDIA THROUGH

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the C.B.I.

(2.) It is submitted on behalf of the petitioners that at the time of receiving of police papers it was mentioned that documents D-10 and D-11 were not supplied to them and documents no. D-5 and D-6 were not legible. He further submitted that the court below has rejected the prayer of petitioners for supply of documents which were enumerated in the applications dated 09.03.2017 and 19.11.2018. He also submitted that the court below has observed that demand of accused persons are totally frivolous and illegal and thereby rejected the two applications having no merit. These documents are relevant to the case.

(3.) Learned counsel for the C.B.I. submitted that from impugned order it would appear that documents D-10 and D-11 are report of CFSL and are still awaited, so at this stage it has not been supplied to them. The other documents forming part of the police papers are transcript of the conversation recorded during verification and trap proceeding were already supplied to the petitioners but the petitioners are making new demands just to avoid the further proceeding of the case.