DURGA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE applicant, Ashok Kumar, has moved this Court in I.A. No. 2161 of 2012. His grievance is that in pursuance of the order passed in PIL, the C.B.I. has registered the cases and is investigating in the matter as per the order of this court in this petition. But as per the applicant the C.B.I. is proceeding against the persons, who had taken money illegally/gratification, but is not proceeding against the persons, who had given the money. Learned counsel for the applicant submitted that he wants that investigation should include those persons also who have paid the money to the guilty persons against whom the C.B.I. is proceeding. The presence of the applicant is hardly needed as C.B.I. must be knowing against whom cases can be registered and against whom the cases must be registered. Therefore, the I.A. No. 2161 of 2012 is rejected.

(2.) THIS I.A. No. 2208 of 2012 has been filed by respondent no. 21, Madhu Koda, former Chief Minister of the State. In para 1 of I. A. No. 2208 of 2012, it has been stated that this I.A has been filed for placing on record the additional documents for passing appropriate orders in the interest of justice.

(3.) WE have considered the submission of the learned counsel for respondent no. 21, Sri Madhu Koda, the former Chief Minister, State of Jharkhand. In the application, although, there is no merit and we are of the considered opinion that there is no reason to question the intention of the C.B.I. and the apprehension of the respondent no. 21 is not well founded that C.B.I. will work under pressure of any of the departments or because of the orders of this Court only, without there being actual crime.