STATE OF UTTAR PRADESH Vs. DR. RITU GARG

JUDGEMENT

(1.) Leave granted.

(2.) The State of Uttar Pradesh is aggrieved with the directions issued by the learned Single Judge of the High Court, directing the Director, Central Bureau of Investigation("the C.B.I.") to register a case based on the statement of one Dr. Umakant under Sec. 161 of the Code of Criminal Procedure, 1973("the Cr.P.C.") and conduct investigation thereon; in a bail application.

(3.) Shri K.M. Nataraj, learned Senior Counsel appearing for the State took umbrage in such directions being issued in a bail application; which, according to him, has been deprecated by this Court also. The learned Senior Counsel has relied on the following decisions of this Court: