DEEPAK ANAND Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner, an Advocate, has filed this petition as a Public Interest Litigation (PIL) seeking a direction to the Ministry of Home Affairs, Government of India to constitute an independent Special Investigating Team (SIT) or the Special Task Force (STF) for fair, unbiased, impartial and proper investigation of case FIR No. 878/2000 of Police Station Kalkaji, New Delhi and to "expose the fake stamps scams and book all the persons involved in the crime".

(2.) The petition was entertained and the respondent No. 2 Central Bureau of Investigation (CBI) directed to file and has filed an affidavit and to which a rejoinder was filed by the petitioner.

(3.) The petitioner, in the petition has sought to justify the relief by pleading i) that though the accused in the FIR had disclosed getting supply of fake stamps from one Hemant Dubey of Mumbai but after the investigation of the case was taken over by the CBI, the CBI surprisingly not only gave a clean chit to the said Hemant Dubey but also cited him as a prosecution witness in the charge sheet; ii) that from what has emerged in the investigation, it is evident that apart from the "Telgi Scam", there was another fake stamp scam which was run parallel to Telgi Scam; iii) that though the fake stamp scam of Abdul Karim Telgi had come to an end with the recovery of his printing press in June, 2002, the parallel scam of Hemant Dubey and others is yet to be unearthed.