- (1.) The accused in case bearing RC No.1(E)/2008 dated 17.5.2008 under Sections 120-B, 420, 467, 468, 471 IPC and Section 13(2) read with Section 13(1) (d) of Prevention of Corruption Act, 1988, Police Station CBI/EOW-I. New Delhi, is facing trial which is pending.
(2.) An application was moved on behalf of the petitioner before the trial Court for releasing documents which were recovered by CBI vide search list dated 17.07.2008 which reads as under:- i) One passport bearing No.E9590012 ii) 02 Telephone diaries big size pages (1 to 119) torn condition and small size containing pages (1 to 61). iii)Locker Key No.213 of Locker No.232 of Mr. P.R.Bhatkar and his family at Canara Bank Kandiwali West Branch, Mumbai. iv) One bunch of papers showing payments made to lodha group of companies containing pages (1 to 17). v) Agreement for sale made between M/s Lodha Construction Dombivali of Mr. Prafull Rohidas Bhatkar, Smt. Prachi Praful Bhatkar on 21/9/2004 (Pages 1 to 29). vi) 08 FDR seized as per Annexure-1 (Photostat copy of Annexure 1 prepared by CBI is enclosed herewith).
(3.) On an application filed by the petitioner, the following documents have been ordered to be released on Sapurdari to applicant/accused subject to his furnishing Sapurdari Bonds in the sum of Rs.10 Lacs with one surety in the like amount undertaking to produce such articles in the Court as and when directed. i) 02 Telephone diaries big size pages (1 to 119) torn condition and small size containing pages (1 to 61). ii) One bunch of papers showing payments made to lodha group of companies containing pages (1 to 17). iii) Agreement for sale made between M/s Lodha Construction Dombivali of Mr. Prafull Rohidas Bhatkar, Smt. Prachi Praful Bhatkar on 21/9/2004 (pages 1 to 29). iv) 08 FDR seized as per Annexure-1 (Photostat copy of Annexure 1 prepared by CBI is enclosed herewith).;