CENTRAL BUREAU OF INVESTIGATION Vs. M.AMPAREEN

JUDGEMENT

(1.) Today, both learned counsel have relied upon an application made by the prosecution before the court of the learned Special Judge (CBI) at Shillong in the criminal proceeding in question in Special Case No. 2 of 2020, initiated against amongst others, the Hon'ble Law Minister, accused in a school teacher's recruitment scam. This is further to my order dtd. 20/2/2025 observing that a large number of witnesses proposed to be produced for the prosecution be suitably curtailed for a fair trial and for the ends of justice. Of course, it goes without saying that such curtailment of witnesses would in no way sacrifice the sufficiency of proof to be adduced in this kind of a matter.

(2.) In this application, in paragraph 5 the prosecution has decided to drop 317 out of 492 witnesses and to add six additional witnesses. This Court is told that this application has been allowed by the learned trial judge.

(3.) Earlier, 28 witnesses have already been examined.