CENTRAL BUREAU OF INVESTIGATION Vs. RAJ KUMAR LODHA

JUDGEMENT

(1.) I am dealing with an application for condonation of delay under Sec. 5 of the Limitation Act, 1963 for filing special leave to appeal against the judgement and order of acquittal passed on 9/3/2018 by the Ld. Special Judge, C.B.I Court no. 2, Bichar Bhawan in connection with Spl. Case No. 67/11 arising out of R.C No. 06A/2000 of CBI ACB, Kolkata.

(2.) Impugned judgement was passed on 9/3/2018 and petition for condonation of delay in filing special leave to appeal, was filed on 30/3/2022 i.e. almost after 4 years. Grounds for delay have been explained in the petition for condonation of delay are set out below:-

(3.) Ld. Advocate, Mr. Anirban Mitra, appearing on behalf of the petitioner/Central Bureau of Investigation (hereinafter referred to as CBI) centered around his argument within the explanation mentioned above disclosed in the application for condonation of delay. Mr. Mitra has tried to make this court understand that before filing of the special leave petition it required approval of the highest authority and that was the reason of delay in filing the special leave petition to file appeal.