February 12, 2019:
On Monday, a Delhi court asked the CBI and the ED to provide documents to the accused including former Bihar CM Lalu Prasad Yadav, his son Tejahswi and wife Rabri Devi in IRCTC Scam Cases on Feb 14 & 25 respectively.
Special Judge Arun Bhardwaj fixed Feb 14 as the date for the Central Bureau of Investigation (CBI) to provide the documents to the accused, while the Enforcement Directorate (ED) will have to submit them for scrutiny on Feb 25 at 2 pm.
"On the request of learned senior public prosecutor for CBI, list for supply of deficient documents if any, now on February 14. Since the next date of hearing is only for supply of deficient documents, the personal appearance of the accused is exempted on the request of learned defence counsel for the next date of hearing," the Court said in its order.
While passing an order on the furnishing of documents by the ED, the court said, "List on Feb 25 at 2 pm for scrutiny of documents. Since the next date is for supply of deficient documents, on the request of learned counsels for the accused, all the accused are exempted from their personal appearance in the Court on the said date".
An advocate appearing for an accused argued that there are documents which are mentioned in the charge sheet but have not been provided by the agencies.
However, the agencies in said that since these documents were not relied upon while framing of charges, furnishing them to the accused was not necessary.
The cases relate to alleged money laundering in grant of operational contract of two Indian Railway Catering and Tourism Corporation (IRCTC) hotels to a private firm.
Both the CBI and the ED had registered cases against Yadav and others including then group general managers of the corporation V K Asthana and R K Goyal.
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