IN THE MATTER OF : CENTRAL BUREAU OF INVESTIGATION REPRESENTED BY ANUPAM MATHUR Vs. IN THE MATTER OF : CENTRAL BUREAU OF INVESTIGATION REPRESENTED BY ANUPAM MATHUR

JUDGEMENT

(1.) Having heard the Learned Additional Solicitor General of India and on perusal of the series of judgements referred to by him in support of his contention, this Court is of the prima facie view that the instant criminal revision ought to be heard after giving notice to the parties. Accordingly, the instant revision is admitted for hearing. The petitioner is directed to serve notice upon the opposite party no. 2 under registered speed post with acknowledgement due and upon the opposite party no. 1 by hand service in the office of the Learned Public Prosecutor, High Court, Calcutta. The petitioner shall file affidavit-of-service within a fortnight.

(2.) In the meantime, there shall be stay of further investigation into the offences punishable under Ss. 34/120B/166/167/193/195/195A/196/465/467/468/471/506( ii) of the Indian Penal Code, 1860 in connection with Bishnupur Police Station Case No. 361/2022 dtd. 27/5/2022 for a period of six weeks.

(3.) This shall not, however, debar the petitioner no. 1 to continue with the investigation of alleged coal scam case during the pendency of the instant criminal revision.