HAR NARAIN LAKHOTIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) LEARNED counsel appearing for the C. B.I. has shown the status report given by the C.B.I. (Anti Corruption Branch) Ranchi in the matter of alleged irregularities and corruption and according to the learned counsel, the C.B.I. has obtained 2600 files out of which 700 files have been scrutinized and by now, 65 witnesses have been examined and at present they may be completing the investigation in four cases. Physical verification of the 20 spots by the expert team also has been conducted.

(2.) IN view of the above, it is submitted that the C.B.I. will file challan immediately after completion of the investigation in the cases on that basis and therefore, this will be a continuous process which may take time and the C.B.I. will submit a report of completion of the investigation and their result as well as will submit the progress report not only for investigation but for filing the cases against the guilty persons.

(3.) IN view of the continuous process, we grant eight weeks time to the C.B.I. with clear instructions to proceed with utmost care and with promptness and long time given by this Court does not mean as a process to proceed slowly.