MADHURESH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) . The petitioner had made a complaint to the Central Bureau of Investigation against Sita Ram Kesri, levelling serious charges of corruption. Feeling aggrieved by the enquiry conducted by the Central Bureau of Investigation, he filed a writ petition. A Division Bench of this Court, after monitoring the status reports, declined, on March 4, 1997, to issue mandamus and disposed of the writ petition observing:-

(2.) . Consequent upon the notice, The Central Bureau of Investigation made available to us the record and submitted synopsis of how the matter had been proceeded with after the disposal of the writ petition. It also filed its formal affidavit in reply to the supplementary affidavit as well as to the review application, stating that the enquiry had not been closed, that the Central Bureau of Investigation had been looking into all the relevant aspects of all the allegations made and that the matter was still under legal scrutiny. In the affidavit dated 1.8.1997, it was stated that the evidence collected on the various issues was under legal scrutiny and a view would be taken by the Competent Authority thereafter.

(3.) . At our insistence the Central Bureau of Investigation also submitted, a status report with regard to the further inquires made. We also monitored the preliminary investigation in respect of some of the matters raised in the review petition and the supplementary affidavit.