SUPERINTENDENT OF POLICE AND HEAD OF BRANCH CENTRAL BUREAU OF INVESTIGATION Vs. STATE OF ARUNACHAL PRADESH AND 4 ORS

JUDGEMENT

(1.) This application has been filed by Superintendent of Police and Head of Branch, Central Bureau of Investigation, Anti-Corruption Branch, Shillong, Meghalaya against the State of Arunachal Pradesh through Chief Secretary and certain other persons who allegedly have been accused of committing certain offences. The prayer made in the petition in verbatim reads as under;

(2.) It appears that vide order dated 16. 11. 2017, WP(C) (Taken Up) No. 1267/2010 was finally disposed of. The following (relevant portion) is required to be considered for the purposes of this order;

(3.) It appears that preliminary enquiry was conducted. Incriminating evidence was found against certain persons. The report has been placed for consideration of the Court. Respondent Nos. 2, 3, 4 and 5 have been found to be involved in committing the offence. The following needs to be noticed from the preliminary enquiry report;