ORDER
1] The present Miscellaneous Criminal Case filed under Section 482 has been filed by the petitioner, seeking the following reliefs:-
"i) to quash/set aside the order dated 07.12.2023, passed by the learned Special Judge, CBI, Indore in Sessions Trial No. 687/2019 arising out of RC/BDI/2014/E/0008 dated 12.11.2014, and all consequential proceedings arising therefrom;
ii) to direct the learned Special Judge, CBI, Indore in Sessions Trial No.687/2019 to provide the Petitioner with copies of all the relied on and un-relied documents as collected and/or referred during the course of investigation of the case no. 687/2019.
iii) to stay further proceedings before the CBI Special Court, Indore till the CBI provides with the documents as requested in para B of the prayer;
iv) to grant interim and ad-interim relief as prayed in para C above;
v) to pass any such order or other order as it may deem fit by this Hon'ble Court."
2] The grievance of the petitioner is that although the charge sheet has been filed before the trial court however, certain documents have not
1
(SUBODH ABHYANKAR)
JUDGE
been supplied to the petitioner which according to him, are mentioned in the report dated 06.01.2021, given to the petitioner by his counsel and filed along with the petition.
3] Counsel appearing for the respondent/SBI, at the outset, has submitted that the petition may be disposed of, with a direction to the trial court to give all the documents to the petitioner, if the same are the part and parcel of the charge sheet on the record of the trial Court, and the same may be furnished to the petitioner within further two weeks time.
4] In view of the same, the petition stands disposed of with a direction to the learned Judge of the trial Court to furnish the documents as mentioned in the aforesaid application to the petitioner within two weeks time from the date of receipt of the certified copy of this order, and if the documents are not available on the court's record but are part and parcel of the charge sheet, the same may be furnished by the respondent to the petitioner within further two weeks time.
5] With the aforesaid direction, the petition stands disposed of. moni
2