SURENDRA KUMAR SIVAPURAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Vikram Pooserla, learned counsel for the petitioner representing Sri K.Keertivardhan Reddy, learned counsel for the petitioner and Sri N.Nagendran, Special Public Prosecutor CBI appearing for 4th respondent and Sri G.Srikanth Goud, learned Standing Counsel for Central Government appearing for respondent Nos.1 to 3. Perused the record.

(2.) In compliance of the order dtd. 2/11/2022, Sri N.Nagendran, learned Special Public Prosecutor for CBI, on instructions, would submit that the Investigating Officer in Cr.No.RCO352020A0010 filed charge sheet in January, 2022 and the same was returned with certain objections on 12/1/2022 i.e. CFSL report and prosecution sanction against A.1 to A.3 were not filed. Now they have obtained CFSL report. Sanction of prosecution in respect of A.1 to A.3 rejected.

(3.) According to the learned Special Public Prosecutor for CBI, 4th respondent has issued the aforesaid Look Out Circular (LOC) considering the economic interest of India. Review was also conducted in terms of the latest guidelines issued by the Ministry of Home Affairs, Union of India, vide Office Memorandum, dtd. 22/2/2021. However, the said fact was not mentioned in the counter filed by 4th respondent.