BISHNUPADA SETHI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) In this Writ Petition, the Petitioners seek a direction from this Court to quash the ongoing investigation initiated by the CBI pursuant to FIR No. RC 2172024A0017, and further pray for return of seized materials and protection from coercive action, alleging procedural illegality, harassment, and violation of fundamental rights.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioners earnestly made the following submissions in support of his contentions: