Pankaj Bhandari, J. - (1.) Petitioner has challenged the order dated 06.07.2016 vide which the application under Section 91 Cr.P.C. for summoning documents in regard to the pay, loan etc. was dismissed by the Special Judge, CBI No.2, Jaipur.
(2.) It is contended by the counsel for the petitioner that a case of disproportionate assets was filed against the petitioner wherein, in the F.I.R., it was mentioned that the petitioner is having disproportionate assets to the tune of Rs.27,00000/-. It is contended that the petitioner that to establish that the assets received were not disproportionate to his income, he moved an application before the Court below for summoning his salary ledger, the advance received by him, the loan availed by him, the leave encashment availed by him and the bonus and the transfer amount availed by him.
(3.) It is contended that the application has been rejected without any basis only on the ground that the petitioner would have opportunity to lead evidence in defence and he can produce the relevant documents in his defence.;