PROF. RAMDAS KISHOREDAS AMIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue-rule-nisi returnable within-two-weeks from today. In addition to usual service dasti service is also permitted. Let the investigation go on by the C.B.I., but no charge-sheet shall be filed without the permission of this Court.

(2.) After the above order was passed by us ex parte. Mr. Ram Jethmalani, learned counsel mentioned the matter before us. It is stated by him that the Bombay High Court has fixed the matter tomorrow for hearing. It was further stated by him that the impugned order was passed by the Bombay High Court by consent of the parties after-hearing them. Whether the order was passed by consent of the parties or not, there is no indication in the order itself in that regard. Be that as it may, when it is stated that the Bombay High Court has fixed the hearing of the matter to-morrow, that is on 10.8.89 which fact was not known to us as it was not brought to our notice at the time we passed the order.

(3.) After hearing Dr. Chitale and Mr. Jethmalani, we direct that the interim order that has been passed by us will remain suspended till Aug. 16, 1989. Further, we direct that the Bombay Police also will not make any investigation in the meantime. In other words, there will be no investigation in the meantime either by the C.B.I. or by the Bombay Police. The High Court will make suitable order as to the making of an application for extension of remand.