CENTRAL BUREAU OF INVESTIGATION Vs. S. R. RAMAMANI

JUDGEMENT

(1.) In terms of the order dtd. 6/4/2022, the Deputy Superintendent of Police, CBI has filed a report in the form of an affidavit. Let the report in the form of affidavit be kept with the record. In course of hearing, this Court is of the view that the issue raised by this Court cannot be decided without hearing the Director General of CBI because the circulars annexed with the instant report are departmental circulars where the officers responsible for according permission to file appeal was either cautioned or directed to deal with the proposal for file an appeal against acquittal within the period of limitation, failing which even the concerned officer would be subjected to departmental proceeding.

(2.) The matter is heard-in-part. This Court is of the view that the Director General, CBI should be heard virtually and for this purpose the matter be fixed on 8/6/2022 at 2 p.m. The learned Advocate for the CBI is also directed to submit a statistics/ Data showing the names and numbers of officers of Kolkata Branch of CBI, against whom departmental proceeding has been initiated for non-compliance of the above-mentioned circulars annexed with the report. A plain copy of this order be served upon the learned Advocate for the CBI for communication. In re : CRMSPL/134/2018

(3.) Since delay has been condoned, the application for special leave to appeal is taken up for hearing. Perused the impugned judgment. Leave is granted. The appellant is directed to file the memorandum of appeal within 30 days from the date of this order.