CENTRAL BUREAU OF INVESTIGATION Vs. LAXMI DHAUL

JUDGEMENT

(1.) By the impugned order, the High Court has quashed the police investigation, which was going on against the respondent, Laxmi Dhaul, under Sections 120-B and 420 of the Penal Code, 1860 besides Sections 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988. Against the impugned order, the present appeal by special leave has been filed.

(2.) During the pendency of this appeal, investigation proceeded against other accused persons, charge-sheet was submitted and the court concerned had taken cognizance and summoned those accused persons who filed petition under Section 482 of the Code of Criminal Procedure (for short "CrPC") before the High Court for quashing their proceeding, which, we are told, is still pending. So far as the respondent Laxmi Dhaul is concerned, as by the impugned order police investigation in relation to her was quashed, the Central Bureau of Investigation did not proceed further to investigate the case.

(3.) Having heard the parties and perused the records, we are of the view that the High Court was not justified at this stage to examine the matter and quash the police investigation, which was pending against the respondent Laxmi Dhaul.