C B I Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . This revision has been filed by the Central Bureau of Investigation (for short, the CBI) challenging the order dated 28-3-2001 of the learned Special Judge rejecting the application of the CBI for withdrawal of order directing the CBI to investigate in the offence and directing the CBI to complete the investigation upto 30-6-2001.

(2.) . The brief facts giving rise to this revision are as under:

(3.) . This order was challenged by the CBI in SCA No.804/2000, which was decided on 17-2-2001. The petition was dismissed. However, the petitioner was directed to approach the Special Judge with its grievance made in the petition. In case, the CBI approaches the Special Judge, he will decide the issue within a period of two months. In compliance of this direction, the CBI moved an application vide Annexure-'C'. On hearing this application, the learned Special Judge passed the impugned order rejecting this application and directing the CBI to complete the investigation upto 30-6-2001. It is this order which is under challenge in this revision.