RAMKISHORE SHUKLA Vs. STATE

JUDGEMENT

(1.) HEARD . The petitioner has filed this petition for the following reliefs:-

(2.) AFTER perusal of the reliefs, some of the reliefs are general in nature. The petitioner has further sought a direction to decide his representation Annexure P/14. It is an admitted fact that an offence under Sections 13(1) (e) and 13(2) of Prevention of Corruption Act, 1988 [ in short ''PC Act''] has been registered against the petitioner and investigation is pending against him. It is well settled principle of law that when an investigation is pending, the Court has very limited power to interfere in an investigation for issuing any direction to the Investigating Authorities.