LAWS(SC)-2021-7-58

NAMBI NARAYANAN Vs. SIBY MATHEWS

Decided On July 26, 2021
NAMBI NARAYANAN Appellant
V/S
Siby Mathews Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) We have perused the reports submitted by the Office of Joint Director, HOZ, Central Bureau of Investigation and status report submitted by Mr. Arvind Kumar Sharma, Advocate (Central Agency Office).

(3.) It is mentioned in the report that after examining all relevant aspects, the FIR has been registered. The CBI has not uploaded the FIR, as of now, and is inviting order of the Court in that regard. That be done in the course of the day.