Supreme Court of India
Digital Supreme Court Reports
The Official Law Report Fortnightly ISSN: 3048-4839 (Online)
Home
Full Text

CENTRAL BUREAU OF INVESTIGATION vs. R.S. PAI AND ANR.

SCR Citation: [2002] 2 S.C.R. 889
Year/Volume: 2002/ Volume 2
Date of Judgment: 03 April 2002
Petitioner: CENTRAL BUREAU OF INVESTIGATION
Disposal Nature: Appeal Allowed
Neutral Citation: 2002 INSC 178
Judgment Delivered by: Hon'ble Mr. Justice M.B. Shah
Respondent: R.S. PAI AND ANR.
Case Type: CRIMINAL APPEAL/1045/2000
Order/Judgment: Judgment
1. Headnote

Code of Criminal Procedure, 1973:

Section 173-Scope and interpretation of-Criminal trial-Charge sheet-Submission of-Subsequent thereto production of additional documents gathered during investigation-Held, permissible in such a case no prejudice is caused to accused-Word 'shall' in Section 173 (5) held not mandatory. 

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Code of Criminal Procedure
  • 1973: Section 173
5. Equivalent citation
    Citation(s) 2002 AIR 1644 = 2002 (5) SCC 82 = 2002 (5) Suppl. SCC 82 = 2002 (3) JT 460 = 2002 (3) Suppl. JT 460 = 2002 (3) SCALE 262