SANJAY KUMAR Vs. CENRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with CBI/EOW/Ranchi RC Case No. 0932014S0003, the case registered under Sections 120B and 420 of the Indian Penal Code and section 13(2) r/w section 13(1)(d) of the P.C.Act.

(2.) It appears that this case was registered pursuant to the direction given by this Court in W.P.(PIL) No.3718 of 2013 vide order dated 22.11.2013 where some of the victims of M/s Sanjeevani Buildcon moved this Court with a prayer to direct the CBI to take over the investigation of criminal cases for investigation.

(3.) Accordingly, investigation of Ormanjhi P.S.case no.60/2012 was taken over by then CBI.