RAJEEV KUMAR Vs. CENTRAL BUREAU OF INVESTIGATION (CBI)

JUDGEMENT

(1.) I have heard Mr. Moitra, learned Senior Advocate for the petitioner in respect of the application for quashing of the proceedings.

(2.) Even though no notice was served I had desired that in a case of this magnitude where records going upto the Hon'ble Supreme Court have to be considered a notice be given to the Investigating Agency. I was informed that there is no retainer of the Investigating Agency available in the High Court. When the matter was taken up at a quarter of 4 this afternoon, the learned Additional Solicitor General office was represented by Mr. Dastoor, learned Senior Advocate assisted by Mr. Anirban Mitra and Samrat Goswami.

(3.) They frankly submitted that they are at a disadvantage today because no copy of the application was served on them and they have been taken by surprise. He also fairly submitted that since the matter is at a motion stage normally no notice is served without an order of the Court. Yet, because of desire of the Court he has appeared today and has made submissions.