MUKESH P. MEENA Vs. CBI, ACB

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. With consent of the learned counsel for the parties, matter is taken up for final hearing forthwith.

(3.) This application under Sec. 482 of the Code of Criminal Procedure, 1973 ( "Cr.P.C. " for short) challenges the order dated 30th March, 2021, by which the Special Judge, CBI, Greater Bombay, declined to direct investigator to produce the documents sought by the applicant (accused) in CBI Special Case No.45 of 2019.