CENTRAL BUREAU OF INVESTIGATION Vs. STATE

JUDGEMENT

(1.) CRL.M.A. 7109/2022

(2.) Learned counsel appearing on behalf of the petitioner/CBI submitted that vide impugned order dtd. 31/3/2022, the Ld. Special Judge observed that the original complaint on the basis of which the FIR was registered was not made a part of the relied upon documents by the CBI. The Ld. Special Judge, in order to appreciate what exactly was done in the course of further investigation and on what basis the original complaint was left to be relied upon in the present case, thought it prudent to direct the Investigating Officer to produce complete Case Diaries as well as complete Crime File including FR-I and FR-II.

(3.) It is submitted that on 13/4/2022, an application was moved by the Investigating Officer seeking adjournment on the ground that the matter regarding the production of documents as directed by the Court was pending consideration with higher officials. The Ld. Special Judge however, vide impugned order dtd. 13/4/2022, took it to be a Contempt of Court and as such, issued Show-Cause Notice to the Director, CBI to explain why not a reference of Contempt of Court be made by him against the respective officers of CBI for deliberate non-compliance of his orders as well as directed the Director, CBI to identify the responsible officers, obtain their reply and send the same to the Court besides disclosing the particulars of such officers who opted to ignore the time-frame and did not comply with the orders of the Ld. Special Judge.