- (1.) These two applications under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Code") have come up against a common order dated 18th June, 2013 passed by Sri S.Lal, Additional Sessions Judge/Special Judge (Anti Corruption) C.B.I., Ghaziabad (hereinafter referred to as "CBI Court"), disposing of applications no.402Kha, 405Kha and 407Kha preferred by applicants-accused (hereinafter referred to as "applicants") under Section 233 read with Section 91 of the Code, summoning certain documents and witnesses. CBI Court has rejected application No.402Kha and 405 Kha in entirety but has allowed application no.407Kha in part and has rejected the same partly.
(2.) Criminal Misc. Application No.20215 of 2013 has assailed CBI Court's order dated 18th June, 2013 in so far as it has rejected application preferred on 11th June, 2013 under Section 233 read with Section 91 of the Code for production of certain documents and Criminal Misc. Application No.20216 of 2013 has been preferred in so far as CBI Court has partly rejected application no.407Kha with respect to summoning of certain witnesses.
(3.) The applicants, in the past, have travelled to this Court as also Apex Court on several occasions at different stages before the trial and thereafter and detailed facts, which have ultimately given rise to the trial in question are already contained in those orders, therefore, for brevity, I shall not mention those facts in detail and would confine myself only to the barest facts, which may be necessary to understand issues raised in present applications.;