CENTRE FOR PIL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Indira Jaising, Additional Solicitor General, Mr. K.K. Venugopal, learned senior counsel for the Central Bureau of Investigation (CBI), Mr. Harin Raval, Additional Solicitor General appearing for the Enforcement Directorate (ED) and also Mr. Pranav Sachdeva, the learned Counsel assisting Mr. Prashant Bhushan.

(2.) The question which this Court is now considering is the appointment of a Special Public Prosecutor, to conduct the prosecution on behalf of the CBI and the ED in the 2G Spectrum case, in which charge-sheet has been filed on April 2, 2011 and this Court has been told that a further charge-sheet is likely to be filed very soon.

(3.) From the various orders passed in this case on different dates, it is clear that this Court has not only directed CBI investigation in the matter, this Court has been monitoring the said investigation at various stages. This monitoring has been undertaken by this Court in view of the prayers made by the Appellant and also in view of the very fair stand taken by the prosecuting agency, as also the Government of India, virtually inviting this Court's intervention in the matter of monitoring of the investigation. Having regard to the larger issues of public interest involved in proper investigation of the case and the ultimate unearthing of the crime, this Court has accepted such prayers of the parties.