RAM MILAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This criminal revision petition under section 482 Cr.P.C. has been directed against the order dated 05.06.2014 passed by the Special Judge, CBI, Assam, Guwahati in Special Case No. RC 4(A)/2013-GWH. By the aforesaid order, the learned Special Judge, CBI, Assam, Guwahati refused to accept the final report and instead directed the I.O. to submit charge sheet and if necessary to go for further investigation. Being aggrieved by the aforesaid order, the petitioner has come up before this Court alleging that the order, under challenge, is unsustainable since it was rendered not accordance with the prescription of law.

(2.) Heard Mr. R. Dubey, learned counsel appearing for the petitioner. Also heard Mr. P.N. Choudhury, learned Standing Counsel, CBI, Assam appearing for the respondent.

(3.) With the consent of the learned counsel appearing for the parties, I propose to dispose of the matter at the stage of motion itself.