ASHOK CHATURVEDI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This order will govern the disposal of I.A.No.3 in W.P.(Cr.) No.273/2020 and I.A.No.4 in W.P.(Cr.)No.274/2020.

(2.) These applications for grant of interim relief have been filed stating inter alia that in Special Leave to Appeal (Crl.) Nos.3175-3176/2020, by order dated 10-8-2020, the Hon'ble Supreme Court has permitted the petitioner to approach this Court for other reliefs such as to direct the investigating agency to take prior permission of the High Court before filing charge-sheet / police report in the concerned trial Court, as the issue regarding validity of criminal action is still pending before the High Court. It has been stated that in the subject FIRs the respondents are carrying out the investigation and if charge-sheet is filed before the trial Court, then the present writ petitions would become infructuous and therefore the respondents be restrained from filing charge-sheet pursuant to FIR Nos.16/2020 & 19/2020, registered at Police Station: Economic Offences Wing/Anti-Corruption Bureau, Raipur, in the interest of justice.

(3.) Till date no reply has been filed to the above-stated applications for interim relief.