CENTRAL BUREAU OF INVESTIGATION Vs. UDAY NATH MAJHI

JUDGEMENT

(1.) The petitioner-Central Bureau of Investigation ['CBI'] seeks to maintain this revision petition against the order dated 05.05.2016, as passed by the Special Judge (CBI), Shillong discharging all the accused persons in Special (CBI) Case No.5 of 2009 arising out of RC6(A)2009-CBI-SHG.

(2.) This revision petition is reportedly time-barred by a period of 220 days.

(3.) The petitioner has filed an application seeking condonation of delay, essentially with the submissions that processing of the matter in the office of the Special Public Prosecutor and then, at the Headquarter and Zonal offices took extra time; and the initial sanction for filing of the revision petition was sent on 21.12.2016 but the final approval from the Central Government was conveyed only on 07.03.2017 and thereafter, this petition was drafted and filed on 22.03.2017.