SUPREME COURT OF INDIA

Before:- S.P. Bharucha and R.P. Sethi, JJ.

M.P. No. 7642-7645 of 1998 in W.P. No. 340-43 of 1993. D/d. 1.2.1999.

Vineet Narain and Ors. - Petitioners

Versus

Union of India and Anr. - Respondents

Criminalisation of Politics - Responsibility of a senior officer of the CBI, to be designated by Director, CBI, to carry requisite diary and documents in original to Court of the Additional Chief Metropolitan Magistrate, Patiala House, New Delhi from the court of Sub-Judge, CBI everyday that they may be required and return them to custody of Special Court, CBI that very evening - Enforcement Directorate to apply to Court of Additional Chief Metropolitan Magistrate, after first production of originals, for permission to produce only photocopies of these documents thereafter.

[Para 1]

ORDER

1. Crl. M.P. Nos. 7642-7645 of 1998 are allowed. It shall be the responsibility of a senior officer of the CBI, to be designated by the Director, CBI, to carry the requisite diary and documents in original to the Court of the Additional Chief Metropolitan Magistrate, Patiala House, New Delhi from the court of Sub-Judge, CBI everyday that they may be required and return them to the custody of the Special Court, CBI that very evening. The Enforcement Directorate shall apply to the Court of the Additional Chief Metropolitan Magistrate, after first production of the originals, for permission to produce only the photocopies of these documents thereafter.

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