CRM-M-50284-2023 1

   IN THE HIGH COURT OF PUNJAB AND HARYANA AT  

             CHANDIGARH 

                CRM-M-50284-2023 

Simarjeet Singh Bains                 …Petitioner 

              Versus 

State of Punjab and others           …Respondents

1

 The date when the judgment is reserved  21.04.2026 

2 The date when the judgment is pronounced  07.07.2026 

3 The date when the judgment is uploaded on the website  07.07.2026 

4 Whether  only  operative  part  of  the  judgment  is 

pronounced or whether the full judgment is pronounced  

Full 

5 The delay, if any, of the pronouncement of full judgment, 

and reasons thereof 

Not Applicable 

CORAM:   HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA 

Present:  Mr. A.P.S. Deol, Senior Advocate, with  

    Mr. Vishal R. Lamba, Advocate, and  

    Mr. Arun Goyat, Advocate, for the petitioner.  

    Mr. Jastej Singh, Additional Advocate General, Punjab.  

    Mr. Aakash Singla, Advocate, for the complainant. 

TRIBHUVAN DAHIYA, J.  

    The petition has been filed under Section 482 Cr.P.C. for setting 

aside  the  order  dated  25.09.2023,  Annexure  P-13,  whereby  learned 

Additional  Sessions  Judge,  Fast  Track  Special  Court,  Ludhiana,  has 

dismissed  the  petitioner’s  application  dated  05.04.2023,  Annexure  P-7, 

CRM-M-50284-2023 2

seeking  a  direction  to  the  prosecution  to  supply  a copy  of  statement  of              

PW-Kamalpreet  Singh  and  inquiry  report/noting  of  Ms.  Ashwani  Gutyal, 

IPS, the then Additional Deputy Commissioner of Police (ADCP), Ludhiana, 

along with statements of witnesses recorded by her, and rest of the evidence 

collected. 

2.    Facts of the case in brief are, an application was filed by one 

‘G’ under Section 156(3) Cr.P.C., dated 03.12.2020, Annexure P-1, bearing 

CIS  Application  No.  CRM/3542  of  2020,  before  learned  Chief  Judicial 

Magistrate  (CJM),  Ludhiana,  seeking  a  direction  to the  Commissioner  of 

Police, Ludhiana, for registration of FIR against the petitioner and six other 

accused  under  Sections  376,  354,  354-A,  506  and  120-B  IPC.  The 

allegations inter alia were that the petitioner raped her in his office cabin on 

04.08.2020. Learned CJM called for status report from the respondent State, 

whereupon a report dated 22.12.2020, Annexure P-2, was filed by the ADCP, 

Hq. & Sec. Ludhiana, which is to the following effect: 

In the Court of Sh. Palwinder Singh, JMIC, Ludhiana 

No.  1392-5A/ADCP-HQ & Sec. dated- 22-12-2020 

Sub:   Regarding  status  report  of  complaint  from  G…  as  per 

orders  in  CRM  3542  of  2020  CNR 

No.PBLD030565742020. 

Respected Sir, 

 Brief facts of the case are as follows: 

1.  A complaint was received from Ms. G… w/o Lt. Jaspal Singh 

r/o st no. 11-L near Podar School, Ishar Nagar, backside G.N.E. college, 

Ludhiana vide complaint no. 1921027 on dated 16-11-2020 in the office 

of  Commissioner  of  Police,  Ludhiana  which  was  entrusted  to  Ms. 

Kanwardeep  Kaur,  IPS,  JCP  Ludhiana  (Rural)  for  enquiry  &  take 

necessary  action  as  per  law  and  report.  Copy  of  said  complaint  is 

attached as annexure-1. 

CRM-M-50284-2023 3

2.  As  the  said  complaint  of  rape  was  made  after  a  considerable 

delay there was a need to conduct preliminary enquiry. 

3.  No  exact  date  and  time  of  alleged  offence  was  given  in  the 

complaint. It has generally been written that the offence was committed 

10-12 times over a period of time. 

4.  During  enquiry  it  was  further  revealed  that  the  said  G…  has 

earlier given a complaint vide complaint number UID 1891931 dated 

05-10-2020 against one Sukhchain Singh s/o Basant Singh r/o st. no. 6, 

Ishar  Nagar,  backside  G.N.E  college.  Ludhiana  leveling  certain 

allegation.  The  said  complaint  was  enquired  by  ADCP-2  Ludhiana. 

Later  on  both  the  parties  compromised  the  matter  and  the  complaint 

was filed, Copy of the said complaint along with copy of enquiry report 

is attached as annexure-2. 

5.  After  the  transfer  of  enquiry  officer  Joint  CP  Rural  from 

Ludhiana as SSP Kapurthala on dated 21-11-2020 the said enquiry was 

further marked to the undersigned ADCP (Hq & Sec), Ludhiana.  

6.  In pursuance of the said matter both the parties were called and 

their  statements  were  recorded.  Documentary  and  other  evidences 

which came up during the enquiry are being verified in detail. 

7.  Call  detail  records  have  been  requested  for  the  period  in 

question. 

8.  The enquiry is still going on in the above said matter 

9.  It is worthwhile to mention that the complainant G… has also 

filed a writ petition with No. CRM-M 39189 of 2020 in Hon'ble Punjab 

& Haryana High Court. The said writ came for first hearing on 27th 

November 2020 and the Hon'ble High Court has already issued Notice 

of motion for 23.4.2021. 

Status report is submitted please. 

          Addl. Dy. Comm. of Police 

          Hq & Sec. Ludhiana. 

2.1.    The application was decided by learned Magistrate vide order 

dated 24.12.2020, Annexure P-3, holding that no ground was made out to 

direct  the  concerned  SHO  or  the  Commissioner  of  Police,  Ludhiana,  to 

conduct investigation of the case after lodging of FIR, but the application 

CRM-M-50284-2023 4

was treated as a criminal complaint in the interests of justice. The operative 

paragraph of the order reads as under: 

2.  Consideration heard & report from the concerned police 

official i.e. from the office of Additional Deputy Commissioner 

of Police. Head Quarter & Secretary, Ludhiana No. 1392 dated 

22.12.2020 perused, as per which, the applicant Ms. G… has 

already filed a complaint bearing No.1921027 dated 16.11.2020 

to the office of Commissioner of Police, Ludhiana, which was 

entrusted to Ms. Kanwardeep Kaur, IPS, JCP Ludhiana (Rural) 

for enquiry & take necessary action as per law & the enquiry is 

still going in the said matter for taking the action against the 

responsible  &  Ms.  G…  has  also  approached  to  the  Hon'ble 

Punjab & Haryana High Court, Chandigarh by way of filing a 

writ petition No.CRM-M-39189 of 2020. The contents of the 

application has also been perused & I have also perused the law 

so passed  by the  Hon'ble  Supreme  Court  of  India  & Hon'ble 

High Courts of India. The only contention of the applicant side 

is  that  the  police  is  not  taking  necessary  action  against  the 

accused/respondents No.1 to 7 as the accused No.1 Simarjeet 

Singh & his brother namely Balwinder Singh are sitting MLA, 

Punjab. However, this court is of the considered view that since 

matter is under consideration before the police for taking the 

action against the accused as per law & this fact has not been 

denied. Further nothing is on the record which can prima facie 

suggest  that  the  police  has  become  biased  to  take  the  action 

against  the  accused,  so,  no  ground  is  made  out  to  direct  the 

concerned  SHO  of  Police  Station  Shimlapuri  or  to  the 

respondent  No.9  i.e.  Commissioner  of  Police,  Ludhiana  to 

conduct the investigation of the case after lodging FIR, but in 

the interest of justice, this application is treated as complaint & 

same  is  fixed  for  21.01.2021  for  preliminary  evidence  of  the 

complainant. 

CRM-M-50284-2023 5

2.2.    The  aforesaid  order  was  set  aside  by  learned Additional 

Sessions  Judge,  Ludhiana,  accepting  the  revision  petition  filed  by  the 

complainant ‘G’, vide order dated 07.06.2021, and the matter was remanded 

to the Magistrate to decide it afresh in accordance with law. Thereupon, vide 

order dated 07.07.2021, learned Magistrate considered the application afresh 

and  directed  the  SHO  concerned  to  register  a  criminal  case  treating  the 

complaint/application as FIR and investigate the same. Pursuant thereto, the 

FIR  in  question  bearing  no.180,  dated  10.07.2021,  Annexure  P-4,  was 

registered  against  the  petitioner  and  six  others.  After  completion  of 

investigation,  final  report/challan  under  Section  173(2)  Cr.P.C.  as  well  as 

supplementary report/challan under Section 173(8) Cr.P.C. were filed by the 

police on 10.11.2021 and 25.09.2022, respectively. 

2.3.    As  per the  petitioner,  vital documents were not  made  part  of 

these two challans filed in the case. He had to move an application, dated 

05.04.2023,  seeking  a  direction  to  the  prosecution to  supply  a  copy  of 

statement  of  PW-Kamalpreet  Singh  and  inquiry  report/noting  of                       

Ms. Ashwani Gutyal, IPS, the then ADCP, Ludhiana, along with statements 

of witnesses recorded by her, and the other evidence collected. A reply was 

filed by the prosecution through SHO, PS Division No.6, Ludhiana, dated 

06.05.2023, Annexure P-8, praying for dismissal of the application. It was 

admitted that the said statement of PW-Kamalpreet Singh was recorded by 

the Investigating Officer, but not during the course of investigation. Hence, 

there was no need to furnish its copy. The relevant paragraphs of reply to the 

application read as under: 

CRM-M-50284-2023 6

REPLY ON MERITS:- 

1. That the contents of para no.1 of the application are admitted 

only to the extent that Challans u/s 173 (2) and 173(8) Cr.P.C. 

have already been presented against the applicant/accused but 

rest of the contents are incorrect. It is incorrect that during the 

investigation of  the  case,  statement  of  PW  Kamalpreet  Singh 

was recorded by the Investigating Officer as alleged. In fact the 

said statement was not recorded during the investigation of the 

present case by the Investigating Officer, rather the same was 

recorded during the earlier enquiry proceedings but the same is 

not a part of the investigation of the present case nor the same is 

part of the Challan. As mentioned above, the prosecutrix had 

moved  an  Application  u/s  156(3)  Cr.P.C.  before  the Ld. 

Magistrate on which the Court of Sh. Harsimranjit Singh, the 

then  ACJM,  Ludhiana  ordered  to  lodge  the  FIR  against  the 

applicant and others. However the applicant can plead the same 

in his defence at the appropriate stage of trial or can obtain the 

same through RTI. 

2.

That the contents of para no.2 of the application are admitted 

only  to  the  extent  that  Ms.  Ashwani  Gutyal,  IPS,  the  then 

ADCP,  Ludhiana  had  conducted  the  enquiry  but  the  said 

enquiry was not joined by the applicant nor the said enquiry is 

part of the investigation or the Challan. 

2.4.    The application was heard by learned Additional Sessions Judge 

and dismissed vide order dated 20.05.2023, Annexure P-10, on the ground 

that  as  the  investigating/prosecuting  agency  had  not  relied  upon  any 

statement of Kamalpreet Singh and inquiry report of Ms. Ashwani Gutyal, 

IPS, the then ADCP, Ludhiana, resultantly the accused could not demand the 

said documents. The aforesaid order was challenged by the petitioner before 

this  Court by  filing CRM-M-32500-2023,  which was partly  allowed vide 

order dated 09.08.2023, Annexure P-11, by setting aside the order passed by 

CRM-M-50284-2023 7

the trial Court and remanding the matter for fresh decision. The operative 

part of the order reads as under: 

13.  Keeping in view the above said facts and circumstances 

the  present  petition  is  partly  allowed  and  the  order  dated 

20.05.2023 (Annexure P-6) is set aside and the trial Court is 

directed to decide the matter afresh keeping in view the law laid 

down by the Hon’ble Supreme Court in the case of “In Re: To 

issue  Certain  Guidelines  Regarding  Inadequacies  and 

Deficiencies in Criminal Trials” (Supra) and also the amended 

Rule framed by the High Court which has been reproduced in 

para 11 of the present order. The trial Court would decide the 

matter afresh as expeditiously as possible preferably within a 

period of two months from 11.08.2023, which is stated to be the 

next date of hearing.  

2.5.    At the time of fresh consideration by the trial Court, the State 

filed a report dated 14.09.2023, Annexure P-12, to the effect that there were 

no documents/statements which the Government had not relied upon, and 

the documents demanded could not be termed as ‘un-relied documents’. The 

relevant part of the report is as under: 

In  compliance  of  the  above  order,  the 

documents/statements recorded during investigation which are 

part of the investigation submitted in court u/s 173 Cr.P.C. and 

173(8)  Cr.P.C. is  produced  as  relied  upon documents.  During 

investigation, there is no documents/statements which the Govt. 

does not rely upon and are unrelied documents. A separate list 

of the documents/statements which are part of the investigation 

are produced as Ann. A. 

The trial Court heard the matter and again dismissed the application vide the 

impugned order dated 25.09.2023, by holding as under: 

… In the present case, the documents sought for are not in the 

list of relied or un-relied documents and are not collected during 

CRM-M-50284-2023 8

investigation. Even in cases of vigilance under the Prevention of 

Corruption Act, the preliminary enquiry sometimes is conducted 

and the documents collected during the said inquiry are not part 

of the investigation. So, keeping in view the said circumstances 

when as per the prosecution, the documents sought are not part 

of investigation and do not find mention in the list of relied or 

un-relied documents and are much prior to registration of FIR 

and part of preliminary enquiry and complaint against enquiry 

officer  is  pending  in  the  Court,  the  amended  rules of  the 

Hon’ble High Court and the directions of the Hon’ble Supreme 

Court  in  case  In  Re:  To  issue  Certain  Guidelines  Regarding 

Inadequacies and Deficiencies in Criminal Trials and other case 

law are not applicable. Therefore, the applicant is not entitled to 

demand  copies  of  said  documents.  Hence,  the  application  is 

without any merit. Therefore the same is dismissed. 

This order is under challenge in the instant petition. 

3.    In  this  factual  background,  learned  senior  counsel  for  the 

petitioner contended that the impugned order passed by the trial Court is 

contrary  to  the  law  laid  down  in Criminal  Trials  Guidelines  Regarding 

Inadequacies and Deficiencies, In Re v. State of Andhra Pradesh and others, 

(2021)  10  SCC  598.  The  statements  and  documents  asked  for  by  the 

petitioner  are  very  much  a  part  of  the  investigation,  and  their  copies  are 

required to be furnished to him. Investigation of the case does not begin with 

registration of the FIR, and includes all the proceedings under the Code for 

collection of evidence conducted by a police officer. He has also relied upon 

the Supreme Court judgment in Sarla Gupta and another v. Directorate of 

Enforcement, (2025) 7 SCC 626, to contend that the petitioner is entitled to 

receive  copies  of  all  the  records  and  documents  with  the  prosecution,  to 

protect his right to fair trial.  

CRM-M-50284-2023 9

4.    Per contra, learned counsel for the State and the complainant 

contend that in terms of law laid down in Criminal Trials Guidelines case 

(supra), the petitioner is entitled only to get copies of the documents relied 

or  not  relied  upon  by  the  Investigating  Officer  in the  list  of  statements, 

documents,  and  material  objects  seized.  However,  the  statements  and 

documents sought for by him are neither the statements or documents relied 

upon, nor the ones not relied upon by the investigating agency; accordingly, 

these  are  not  required  to  be  furnished  to  him.  Further,  the  documents 

demanded  by  him  cannot  be  termed  a  part  of  the  investigation,  which 

commences only with registration of the FIR. Anything collected or looked 

into by the investigating agency prior to lodging of the FIR does not form 

part  of  the  investigation  and,  consequently,  cannot  be  asked  for  by  the 

accused. Still further, even as per Rule 6 of the Punjab and Haryana High 

Court Rules and Orders, Volume-III, statements, documents, material objects 

and exhibits seized during investigation and relied upon by the Investigating 

Officer are required to be specified in the list. The explanation to the Rule is 

to be read with Rule 6 itself, and a conjoint reading would show that only 

the statements under Sections 161 and 164 Cr.P.C. and the list of documents 

and exhibits collected during the investigation, are to be furnished to the 

accused. Since the statements and documents demanded by the petitioner are 

not  statements  of  the  kind,  nor  have  the  same  been collected  during 

investigation, these are not required to be furnished.  

5.    Submissions made by learned counsel for the parties have been 

considered. 

6.    As apparent on record, pursuant to an order passed by learned 

CJM on an application under Section 156(3) Cr.P.C. filed by the complainant 

CRM-M-50284-2023 10

for  registration  of  FIR  against  the  petitioner  and six  other  accused  for 

commission  of  offences  under  Sections  376,  354,  354-A,  506  and  120-B 

IPC,  a  status  report  dated  22.12.2020  was  filed  before  the  Court  by  the 

ADCP,  Ludhiana,  after  conducting  preliminary  inquiry  which  had  been 

necessitated,  as  recorded  in  the  report  itself,  because  the  complaint  of 

alleged rape had been made after considerable delay. During enquiry it came 

to  notice  that  the  complainant  had  earlier  given  a complaint  dated 

05.10.2020  against one  Sukhchain  Singh  [accused no.5  in the  application 

filed under  Section 156(3)  Cr.P.C.].  Both  the parties  had been  called  and 

their  statements  were  recorded;  the  documents  and  other  evidence  which 

came  to  notice  during  inquiry  were  verified.  The  complaint  was 

filed/consigned  to  records  after  the  parties  compromised  the  matter.  The 

report  also  recorded  that  the  preliminary  inquiry  remained  inconclusive. 

Finally, the FIR in question bearing no.180, dated 10.07.2021, was lodged 

pursuant  to  order  dated  07.07.2021  passed  by  learned  Magistrate  on  the 

complainant’s  application  under  Section  156(3)  Cr.P.C.;  investigation 

pursuant whereof has been completed and the final as well as supplementary 

reports have been presented. Thereafter, the petitioner moved an application, 

dated  05.04.2023,  seeking  statements  and  documents forming  part  of  the 

preliminary inquiry report mentioned in the status report, dated 22.12.2020, 

which has been declined vide impugned order dated 25.09.2023 passed by 

the trial Court. And the reason is that the documents sought are not part of 

the investigation, nor do the same find mention in the list of relied or not 

relied documents; these have been created prior to registration of the FIR as 

a part of preliminary inquiry.  

CRM-M-50284-2023 11

7.    Thus,  the  first  question  arising  for  consideration  is, whether 

preliminary inquiry is a proceeding within the scope of investigation under 

the  Code  of  Criminal  Procedure?  ‘Investigation’  has  been  defined  under 

Section 2(h) Cr.P.C. as under: 

2.  Definitions.—In this Code, unless the context otherwise 

requires,— 

(a) to (g)  xxx  xxx 

(h)  “investigation”  includes  all  the  proceedings  under  this 

Code  for  the  collection  of  evidence  conducted  by  a police 

officer  or  by  any  person  (other  than  a  Magistrate) who  is 

authorised by a Magistrate in this behalf; 

Apparently, investigation of a case, as defined under Section 2(h) Cr.P.C., 

includes  all  the  proceedings  under  the  Code  for  collection  of  evidence 

conducted  by  a  police  officer.  The  preliminary  inquiry  in  question  was 

carried out after an order by the CJM on the complainant’s application under 

Section  156(3)  Cr.P.C.  The  purpose  was  to  ascertain  the  veracity  of  

allegations  levelled  against  the petitioner  and  other  accused,  which  could 

only have been by way of collection of material/evidence to establish the 

facts  alleged.  Hence,  the  inquiry  was  a  proceeding under  the  Code  for 

collection of evidence. Further, there is no reason for this Court to give a 

truncated meaning to explicit words in the provision, and exclude an inquiry 

from its purview only because it has been conducted prior to registration of 

FIR. Conversely, there cannot be any addition to the phrase either. It reads, 

investigation ‘includes all the proceedings under this Code’, this cannot be 

read to mean - ‘includes all the proceedings under this Code after lodging of 

the FIR’; that would be adding words to the provision giving it a different 

meaning  altogether  which  is  impermissible.  “The  golden  rule  [of 

CRM-M-50284-2023 12

interpretation] is that the words of a statute must prima facie be given their 

ordinary meaning. It is yet another rule of construction that when the words 

of the statute are clear, plain and unambiguous, then the courts are bound to 

give  effect  to  that  meaning,  irrespective  of  the  consequences.”  [refer 

Gurudevdatta Vksss Maryadit  and  others  v. State  of  Maharashtra  and 

others, (2001) 4 SCC 534, p.553] Also, it is not the case that there is an 

absolute  restrain  on  inquiry  or  collection  of  material/evidence  prior  to 

lodging of FIR; it is permissible depending upon facts and circumstances of 

a case, as laid down in Lalita Kumari v. Government of Uttar Pradesh and 

others, (2014) 2 SCC 1. The Court held: 

120.    In view of the aforesaid discussion, we hold: 

120.1.   The registration of FIR is mandatory under Section 154 

of  the  Code,  if  the  information  discloses  commission  of  a 

cognizable offence and no preliminary inquiry is permissible in 

such a situation. 

120.2.   If  the  information  received  does  not  disclose  a 

cognizable offence but indicates the necessity for an inquiry, a 

preliminary inquiry may be conducted only to ascertain whether 

cognizable offence is disclosed or not. 

120.3. to 120.5.  xxx    xxx 

120.6.   As to what type and in which cases preliminary inquiry 

is to be conducted will depend on the facts and circumstances of 

each case. The category of cases in which preliminary inquiry 

may be made are as under: 

(a) Matrimonial disputes/family disputes 

(b) Commercial offences 

(c) Medical negligence cases 

(d) Corruption cases 

(e)  Cases  where  there  is  abnormal  delay/laches  in  initiating 

criminal  prosecution,  for  example,  over  3  months'  delay  in 

CRM-M-50284-2023 13

reporting  the  matter  without  satisfactorily  explaining  the 

reasons for delay. 

The  aforesaid  are  only  illustrations  and  not  exhaustive  of  all 

conditions which may warrant preliminary inquiry.     

Apparently, one of the categories is of cases where there is more than three 

months’ delay in reporting the matter, and the instant case falls thereunder 

since  the  complaint  alleging  rape  on  04.08.2020  has  been  filed  on 

03.12.2020.  Accordingly,  the  first  question  posed  is  answered  in  the 

affirmative. 

8.    The  second question  arising  for  consideration  is, whether  the 

statements, documents and material objects collected by the police during 

the  preliminary  inquiry,  which  are  neither  in  the  form  of  statement(s)  of 

witnesses under Section(s)  161  and  164 Cr.P.C., nor have  the same been 

recorded after lodging of the FIR, are required to be included in the list of 

statements, documents, material objects and exhibits not relied upon by the 

Investigating Officer which is to be furnished to the accused/petitioner?  

8.1.    The  right  to  get  a  list  of  documents  not  relied  upon  by  the 

Investigating  Officer  emanates  from  the  judgment  dated  20.04.2021 

rendered in Criminal Trials Guidelines case (supra), holding as under: 

21.  The suo motu proceeding is disposed of in terms of the 

above directions. 

  DRAFT CRIMINAL RULES ON PRACTICE, 2021 

    CHAPTER I : INVESTIGATION 

1. to 3.  xxx    xxx 

4.  Supply of documents under Sections 173, 207 and 208 

CrPC.—(i)  Every accused shall be supplied with statements of 

witness recorded under Sections 161 and 164 CrPC. and a list of 

documents,  material  objects  and  exhibits  seized  during 

CRM-M-50284-2023 14

investigation and relied upon by the Investigating Officer (IO) 

in accordance with Sections 207 and 208 CrPC. 

Explanation: The list of statements, documents, material objects 

and  exhibits  shall  specify  statements,  documents,  material 

objects and exhibits that are not relied upon by the investigating 

officer.  

In line therewith, Rule 6 of the Punjab and Haryana High Court Rules and 

Orders,  Volume  III,  Chapter-I,  Part-D,  has  also  been  amended,  which 

provides as under: 

(c) Procedure in the trial of warrant cases  

instituted on Police Report 

6.  Warrant  case  on  Police  report  -  Police  to  furnish 

copies to accused before the trial commences:- In a warrant-

case (Chapter XIX of the Code of Criminal Procedure, 1973) 

the procedure would now depend on whether the case has been 

instituted on a police report or otherwise. Section 238 to 243 of 

Code  of  Criminal  Procedure,  1973  govern  the  procedure  in 

warrant  cases  instituted  on  police  reports.  When  the  accused 

appears  or  is  brought  before  the  magistrate,  the  magistrate 

should, at the commencement of the trial, satisfy himself that he 

has complied with the provisions of Section 207 Cr.P.C. Further, 

every  accused  should  be  supplied  with  statements  of  witness 

recorded  under  Sections  161  and  164  Cr.P.C.  and  a  list  of 

documents,  material  objects  and  exhibits  seized  during 

investigation  and  relied  upon  by  the  Investigating Officer  in 

accordance with Sections 207 and 208 Cr.P.C.  

Explanation: The list of statements, documents, material objects 

and  exhibits  shall  specify  statements,  documents,  material 

objects and exhibits that are not relied upon by the Investigating 

Officer. 

8.2.    The  directions  issued  by  the  Supreme  Court  in  the  judgment 

aforementioned are to plug deficiencies in the course of criminal trials, to 

CRM-M-50284-2023 15

ensure  fairness  and  protect  the  interests  of  the  accused.  The  purpose  of 

providing list of statements, documents and material objects not relied upon 

by the Investigating Officer, is to make certain that the accused is able to 

seek  appropriate  orders  from  the  trial  Court  later for  production  of  such 

documents  and  material  if  considered  relevant  by  him/her.  In  case  the 

Investigating Officer is permitted to exclude the documents - seized during 

investigation  but  not  made  part  of  the  final  report  -  from  the  list  of 

statements  and  documents  not  relied  upon  by  him,  the  very  purpose  of 

issuing  the  directions  and  framing  the  aforementioned  Rule  6  in  terms 

therewith,  gets  defeated.  It  is  in  the  interest  of fair  trial  that  all  the 

documents, whether relied or not relied upon by the Investigating Officer, 

should be made known to the accused to enable him/her to access the same 

as and when required during trial.  Giving any discretion to the officer to  

include or not to include the documents seized during investigation in the list 

of statements and material not relied upon, adversely affects the right to fair 

trial  granted  to  the  accused  under  the  Constitution.  The  exclusion  of  a 

document would keep the accused  in dark about an aspect of investigation, 

and that is why no such discretion is contemplated or vested in the officer 

either  under  the  directions  or  the  Rule.  Further,  the  objection  by  the 

respondents  that  the  documents  being  asked  for  have  not  been  collected 

during  investigation  of  the  case,  has  already  been rejected  as  per  the 

discussion above. Once these documents/material have been held to be a part 

of  the  investigation  despite  having  been  collected prior  to  lodging  of  the 

FIR, there is no reason to exclude the same from the list; such an omission is 

detrimental to the rights of the accused/petitioner.  

CRM-M-50284-2023 16

8.3.    The law regarding the right of the accused has been reiterated in 

Sarla Gupta case (supra), holding as under: 

68.  Hence, some of our important conclusions are as under:  

68.1.  When records, instruments or documents of title of the 

property are seized along with the property under Section 17 

and  18  of  the  PMLA,  the  accused  from  whom  the  same are 

seized is entitled to true copies thereof;  

68.2.  Once  cognizance  is  taken  on  the  basis  of  a  complaint 

under Section 44(1)(b) of the PMLA, the learned Special Judge 

must direct that along with the process, a copy of the complaint 

and the following documents be provided to the accused: 

(i) Statements recorded by the learned Special Judge of 

the complainant and the witnesses, if any, before taking 

cognizance; 

(ii) The documents including the copies of the statements 

under  Section  50  of  the  PMLA  produced  before  the 

Special  Court,  along  with  the  complaint,  and  the 

documents produced subsequently by the ED till the date 

of taking cognizance; and  

(iii)  Copies  of  the  supplementary  complaints  and  the 

documents,  if  any,  produced  with  supplementary 

complaints. 

68.3.  We hold that a copy of the list of statements, documents, 

material  objects  and  exhibits  that  are  not  relied  upon  by  the 

investigating officer must also be furnished to the accused. As 

held by this Court, the object is to ensure that the accused has 

knowledge of the documents, objects, etc. in the custody of the 

investigating  officer  which  are  not  relied  upon  so that  at  the 

appropriate  stage,  the  accused  can  apply  by  invoking  the 

provisions of Section 91 CrPC (Section 94 BNSS) for providing 

copies  of  the  documents  which  are  not  relied  upon  by  the 

prosecution. 

CRM-M-50284-2023 17

68.4.  At the time of hearing for framing of charge, reliance can 

be  placed  only  on  the  documents  forming  part  of  the 

chargesheet.  In  case  of  the  PMLA,  at  the  time  of  framing 

charge, reliance can be placed only on those documents which 

are  produced  along  with  the  complaint  or  supplementary 

complaints.  Though  the  accused  will  be  entitled  to a  list  of 

documents, objects, exhibits, etc. that are not relied upon by the 

ED at the stage of framing of charge, in ordinary course, the 

accused is not entitled to seek copies of the said documents at 

the stage of framing of charge. 

68.5.  At  the  stage  of  entering  upon  defence,  an  accused  can 

apply  for  the  issue  of  process  for  the  production  of  any 

document  or  thing  in  accordance  with  Section  233(3)  CrPC 

[Section 256(3) BNSS]. At this stage, he can also apply for the 

production of a document or a thing that is in the custody of the 

prosecution but has not been produced. A fair trial is a part of 

the  right  guaranteed  to  an  accused  under  Article  21  of  the 

Constitution. The right to a fair trial of the accused includes the 

right to defend. The right to defend consists of the right to lead 

the defence evidence by examining the witnesses and producing 

the documents. Therefore, the accused is entitled to exercise his 

right at the stage of entering upon defence by compelling the 

prosecution or a third party to produce a document or a thing in 

their possession or custody. The Court can decline the request of 

the accused for issuing process for the production of documents 

only on the limited grounds set out in sub-section (3) of section 

233 CrPC. 

68.6  When  at  the  stage  of  defence  evidence  of  the  accused, 

documents are produced on the prayer of the accused and the 

accused  desires  to  cross-examine  any  of  the  prosecution 

witnesses based on the said documents, it is always open for the 

accused to apply under Section 311 CrPC (Section 348 BNSS) 

to  recall  a  prosecution  witness  already  examined  for  further 

cross-examination.  The  reason  is  that  the  right  to effectively 

CRM-M-50284-2023 18

cross-examine  the  prosecution  witnesses  is  also  a  part  of  the 

right  to  have  a  fair  trial.  The  accused  can  exercise  this  right 

even if evidence of both sides is closed.  

8.4.    Accordingly, it has been reiterated by the Supreme Court that 

the material and documents which have been obtained by the prosecution 

and have a bearing on the case in its opinion, should be disclosed to the 

accused in the interest of justice, fair investigation and trial. Also, for the 

same purpose, the documents obtained during investigation but not relied 

upon  by  the  Investigating  Officer  should  also  be  disclosed  in  the  list  of 

documents  to  be  furnished  to  the  accused.  This  has been  considered 

necessary to give him a chance of fair defence and ensure that his interests 

as that of the administration of criminal justice are not adversely affected or 

prejudiced in any manner. Therefore, in the instant case the Investigating 

Officer was required to include the statements, documents and other material 

collected/seized during the preliminary inquiry, mentioned in its report dated 

22.12.2020, in the list of documents not relied upon, and furnish the same to 

the  petitioner.  The  second  question  posed  is  accordingly  answered  in  the 

affirmative. 

9.    In view of the  discussion, petition  is  allowed. The  impugned 

order,  dated  25.09.2023,  is  set  aside  directing  the  respondent  State  to 

handover  the  list  of  documents/material  demanded  by  the  petitioner  vide 

application dated 05.04.2023, within two weeks of receiving a certified copy 

of this judgment.  

                    (TRIBHUVAN DAHIYA) 

                         JUDGE 

07.07.2026 

Maninder 

Whether speaking/reasoned  :  Yes 

    Whether reportable    :  Yes