- (1.) Leave granted.
(2.) The above appeal was filed by the Central Bureau of Investigation, New Delhi and the Director, C.B.I., New Delhi against the interlocutory judgment and order dated 21.2.2007 passed by the High Court of Delhi at New Delhi in W.P. (Crl.) No. 1401 of 2002 whereby the High Court directed inspection of records of the files relating to the grant of sanction for prosecution of respondent No.1 (Ashok Kumar Aggarwal) prior to the prosecution leading evidence in the trial Court.
(3.) This appeal was filed by the Union of India against the interlocutory judgment and order dated 21.2.2007 passed by the High Court of Delhi at New Delhi in W.P.(Crl.) No. 1401/2002 whereby the High Court granted inspection of the notings of the Finance Minister to the accused owing to the fact that the same had been adverted to in the affidavit filed by the appellant. By consent of the parties, both the appeals were taken up for hearing together.;