- (1.) Leave granted.
(2.) Appellant is an IPS Officer of 1971 batch of the West Bengal cadre. He joined the Central Coalfields Ltd., a Government Company as a Chief Vigilance Officer on deputation. He was re-designated as Executive Director (Vigilance). A raid was conducted by the CBI Officials at his residence in the night of 30/31.8.1992, pursuant whereto, a first information report was lodged. A charge sheet was filed in the said case against him on or about 18.6.1997. Appellant filed an application inter alia for supply of the copies of item Nos. 1 and 20 of the documents mentioned in the said charge sheet. The same was not issued to him. Several contentions in regard thereto were raised. He moved the High Court in revision which was marked as Criminal Revision No. 90 of 1999.
(3.) By an order dated 20.4.2001, a learned Single Judge of the High Court directed supply of the said documents to the petitioner, stating; "16. Various points were raised on behalf of both sides but it is unnecessary to enter into all those points on merit at this stage as I find that the order passed by the learned Special Judge has got to be set aside and thus it would be appropriate to remit the matter back to the court below leaving it open to the parties to raise their respective contentions before the learned Special Judge, C.B.I. and the learned Special Judge, C.B.I., Ranchi is directed to furnish the copies of Item Nos. 1 and 20 of the Search List to the accused/petitioner and those documents may also be taken into consideration along with other documents placed by the C.B.I. while passing the order on the matter of discharge." ;