SUBRATA CHATTORAJ Vs. UNION OF INDIA & ORS
LAWS(SC)-2019-2-79
SUPREME COURT OF INDIA
Decided on February 05,2019

Subrata Chattoraj Appellant
VERSUS
Union of India And Ors Respondents

JUDGEMENT

- (1.) M.A. No. 302/2019 in W.P.(C) No. 401/2013 Having heard learned counsels for the parties, we direct Shri Rajeev Kumar, Commissioner of Police, Kolkata to appear and make himself available before the investigating agency, namely, the Central Bureau of Investigation (C.B.I.) and to faithfully cooperate with the investigating agency at all times.
(2.) However, we make it clear that no coercive steps including arrest shall be taken against the Commissioner of Police.
(3.) To avoid all unnecessary controversy, we direct the Commissioner of Police to appear before the investigating agency in Shillong, Meghalaya on such date(s) as may be fixed. Contempt Petition (C) No. 166/2019 in W.P.(C) No. 401/2013;


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