- (1.) I.A. Nos. 13 in W.P.(C) No. 463/2012 On 14th May, 2015, we had passed an order in I.A. No. 13 of 2014 that it was completely inappropriate for Mr. Ranjit Sinha to have met accused persons in the coal block allocation cases without the investigating officer being present or the investigating team being present. Under these circumstances, it was felt necessary to look into the question whether any one or more such meetings of Mr. Sinha without the investigating officer have had any impact on the investigations and subsequent charge-sheets or closure reports filed by the CBI.
(2.) Thereafter, we had requested Mr. M.L. Sharma, former Special Director, CBI to head the Committee and to have access to the original visitor register maintained at the residence of Mr. Ranjit Sinha along with connected documents. This was through our order dated 30th September, 2015. It was also brought to our notice that the register was kept in a sealed cover in view of the order passed in Civil Appeal No. 10660 of 2010 on 8th September, 2014.
(3.) Since that order was passed by a different Bench, we had felt it appropriate to refer the matter to the concerned Bench for appropriate directions whether the sealed original visitor register and documents can be handed over to Mr. M.L. Sharma. The concerned Bench did not pass any order on that, but subsequently on 20th November, 2015 the matter was sent back to this Bench.;