SUSHIL KUMAR MODI Vs. STATE OF BIHAR

JUDGEMENT

(1.) WE heard these matters on 21st February, 1997. After review of the progress of different cases orders were reserved for today to ensure that further progress is achieved in the cases in which Final Reports (FRs.) have already been filed. The factual position as of date is as follows :

(2.) OUT of 48 cases interim chargesheets have been submitted in 9 cases, namely R.C. 26(A)/96, RC 28(A)/96, RC 33(A)/96, RC 37(A)/96, RC 36(A)/96 (all Patna Branch), RC 32 (A)/96, RC 35(A)/96, RC 53(A)/96 (all of Ranchi Branch) and RC 40(A)/96 (of Dhanbad Branch). Final chargesheet has been submitted in one case, namely, RC 30(A)/96 of Patna Branch. It may be mentioned here that in RC 33(A)/96 interim chargesheet has been submitted with respect to only some of the accused persons, since the approval of the Director, CBI, is required under the CBI Manual with respect to certain categories of persons who figure as accused. The case has been referred to the Director, CBI, for approval.

(3.) THE details of the cases in which FRs. have been submitted and are pending either with the Joint Director or the DIG or the S.P. are as follows: