SUSHIL KUMAR MODI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The CBI and the Income Tax Department have filed their respective progress reports. Heard the counsel for the parties. Also heard Joint Director, CBI. Sri U.N. Biswas in person.

(2.) Permission is accorded to the repatriation of the present Superintendents of Police, CBI, Patna, Dhanbad and Ranchi Branches, on suitable replacement being provided in consultation with the Joint Director.

(3.) The Director, CBI, is directed to post a regular full -fledged DIG to look after the investigation of Fodder Scam cases in place of Sri R.N. Kaul, who has since been promoted as Joint Director and stationed at New Delhi, at the earliest.