CENTRAL BUREAU OF INVESTIGATION Vs. ANIL BHUPATRAI TRIVEDI

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondent.

(2.) By an earlier order dated 27.09.2019 passed in Criminal Misc. Application No.1 of 2019 in Special Criminal Application No.4108 of 2019, this court had directed the applicant ?Central Bureau of Investigation (CBI) to complete the investigation as soon as possible and preferably within four months from the date of receipt of the copy of the order.

(3.) It is stated by the learned Senior Standing Counsel for the applicant that the order was received on 22.10.2019 and the record of the case was handed over to the CBI by the Gujarat Police on 21.11.2019. A certified copy of the first information report was handed over on 27.11.2019 and the first information report was registered on the same day.