- (1.) HEARD Sri R.S. Sodhi, learned Senior Advocate assisted by Smt. Manisha Srivastava, Sri Dileep Kumar, Rajrshi Gupta and Sri Virendra Kumar Maurya, learned counsel for the applicant and Sri Anurag Khanna, learned counsel for the Central Bureau of Investigation (C.B.I.).
(2.) THE applicant by means of this application under Section -482 Cr. P. C. has invoked the inherent jurisdiction of this Court with the prayer to quash the order dated 12.4.2013 passed by the Special Judge (Anti Corruption), C. B. I., Ghaziabad in S. T. No. 5 of 2012; C. B. I. Versus R. P. Jaiswal and another.
(3.) PLEADINGS between the parties have been exchanged and with the consent of learned counsel for the parties, this application is being finally disposed of at this stage. The brief facts of the case which emerge from the pleadings of the parties are that on the basis of a complaint lodged by the C. B. I., New Delhi, RC: 220 -2012 E 0001 was registered at P. S. -C. B. I., EOU -IV/ New Delhi, against the applicant under Sections -120 -B, 420, 465, 468 and 471 IPC and Sections -8 and 13 (2) read with Section -13 (1) (d) of the Prevention of Corruption Act. After completion of investigation chargehseet was submitted against the applicant and the other accused under the aforesaid offences and registered as S. T. No. 5 of 2012; C. B. I. Versus R. P. Jaiswal and another before the Special Judge, Anti Corruption, Ghaziabad on which he took cognizance of the aforesaid offences against the accused and summoned them to face trial. The police report which has been filed by the Investigating Officer as well as the statements of the witnesses recorded during investigation and other documents collected as evidence by him against the applicant are in English. The applicant claims that he can speak, understand, converse, read and write Hindi language and he is not acquainted with the English language, therefore he will not able to put up an effective defence, hence it is imperative that Hindi translation of the police report, statements of the witnesses recorded during investigation and the other documents upon which the prosecution proposes to rely to frame charge against the applicant, be made available to him.;