VIJAYRAJ RAYA DESAI Vs. ARVIND VAMAN REVANKAR

JUDGEMENT

(1.) Rule, made returnable forthwith.

(2.) Pursuant to earlier directions passed by this Court in Writ Petition no. 482 of 2011, the CBI has investigated the offences as per notification dated 06.02.2012 issued by the Government of India, Ministry of Personnel Public Grievances and Pensions (Department of Personnel and Training), New Delhi.

(3.) Upon further investigation, a fresh case under Section 302 of the Indian Penal Code has been revealed. The CBI, therefore, applies for lodging of a fresh FIR under the aforesaid Section for the offence of murder and for commencing investigations more specifically the custodial investigation of the accused person.