Aman Grover vs Central Bureau of Investigation

Rajan Gupta, J.(oral)

Petitioner has preferred the instant revision petition impugning the order passed by Special Judge, CBI, Chandigarh, whereby application moved by the

petitioner for providing certain documents, has been rejected.

An affidavit has been filed on behalf of respondent-CBI. Para 3 thereof reads as under:-

“3. That though there is no merit in the instant petition yet in the interest of expeditious trial, so as to allay the unfounded and misconceived

apprehension of the petitioner/accused, CBI undertakes to submit before the Trial Court as also supply to the petitioner-Aman Grover the following:-

(i) Photo copy of file containing the representation of Smt. Deepa Duggal, complainant alongwith Annexures (containing pages 1 to 151).

(ii) Photo copy of record documents in case FIR No.375/2014, PS-Sector-17, Chandigarh, containing A-1 to A-28 (total 1 to 295 pages);

(iii) Photo copy of Brown Cover Small diary containing written pages 1 to 17 rest blank pages;

(iv) Photo copy of Police file of case FIR No.375/2014 (pages 1 to 345);

(v) Photo copy of file containing Estate Office Record of Kothi No.305, Sector 9D, Chandigarh- the disputed building in case FIR No.375 of 2014, PS

Sector 17, Chandigarh (total page 1 to 345).

However, original of the above said cannot be presently submitted before the Ld. Trial Court as investigation of CBI in case RC-24/2015 dated

7.11.2017 under Sections 420, 511, 468, 471 IPC & RC-25/2015 dated 7.11.2015 under Sections 420 IPC is still going on. However, CBI submits and

undertakes to produce the above said before the Ld. Trial Court as and when directed by the Ld. Trial Court.

Further, as regards prayer (b) made in application dated 14.11.2017, it is submitted that the documents referred to therein such as case diaries etc.

pertained to another case (earlier FIR No.375 of Chandigarh Police and now RC-24/2015 registered by the CBI). These documents are not relied

upon by CBI in the charge-sheet of the instant case. Further, this case is under investigation & hence the case diaries and other documents etc. are

not required to be produced in the Ld. Trial Court.â€​

Learned counsel for the petitioner submits that he is satisfied with the stand taken by the CBI. The revision petition may, thus, be disposed of in terms

thereof.

In view of the fact that CBI has decided to supply the necessary documents to the petitioner and he raises no grouse, no further direction is

necessary. Petition is hereby disposed of. Needless to observe that in case any further cause of action arises to the petitioner, he would be entitled to

seek redressal in accordance with law.