- (1.)I.A. Nos. 73/2014
By this application, the applicants seek the following reliefs:-

(i) Direct the CBI Director Shri Ranjit Sinha not to interfere in investigation and prosecution of the case relating to the 2G spectrum allocation being carried out by the CBI, and to recuse himself from the case.

(ii) Pass further orders as may be deemed fit and proper.

We have heard Shri Dushyant Dave and Shri Vikas Singh, learned senior counsel for the parties and Shri Anand Grover, learned senior counsel, the Special Public Prosecutor appointed by this Court in the 2G spectrum case.

(2.)To protect and preserve the sanctity and the fair name of the institution including the reputation of the Office of the Director of CBI, we are not deliberately giving out elaborate reasons. It would suffice for us to observe that the information furnished by the applicants is prima facie credible and therefore requires to be accepted.
(3.)Let it not be said by anybody, that we have not given any reasons while disposing of the application. We are reiterating this statement only to prevent flak from several quarters of the society. We would like to re-emphasize that elaborate reasons are not necessary, only to protect the reputation of the CBI from being tarnished.