ROYDEN HAROLD BUTHELLO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) The appellants, as also the respondents are common to these appeals and the subject matter relates to the same issue. Hence, they are taken up together and disposed of through the common judgment. The appeal arising out of SLP Criminal No.2454 of 2022 is filed assailing the order dtd. 10/1/2022 passed in WPCR No. 686 of 2020. In an appeal arising out of the SLP Criminal No.7306 of 2022, the order dtd. 15/9/2021 passed in Criminal Revision No.468 of 2021 is assailed. Both the said orders are passed by the High Court of Chhattisgarh, Bilaspur.

(3.) The said order dtd. 10/1/2022 is passed in Writ Petition filed under Article 226 wherein the appellant had prayed to direct for investigation under the supervision of the Court, by the Central Bureau of Investigation (for short, 'CBI') relating to (i) FIR No. 232/2020 registered at Azad Chowk Police Station, Raipur, (ii) FIR No.255/2020 registered at Kotwali Police Station, Raipur, (iii) Online complaint No. 3334104012000003 dtd. 27/10/2020 made before the Superintendent of Police, Raipur and (iv) Online complaint No. 24488049072000014 dtd. 6/11/2020 made before the Talcher Police Station, Angul, Odisha. The appellant had also prayed to quash the charge sheet in Special Case No.87/2020 and Special Case No.98/2020 filed by the respondent Azad Chowk Police, Raipur and Kotwali Police, Raipur filed pursuant to the said FIRs No.232/2020 and 255/2020, pending before the learned Special Judge under NDPS Act, Raipur. The further direction which was prayed is for the CBI to submit a periodical progress report of the investigation to the Court and to monitor the same.