- (1.) COPIES of written submissions on behalf of learned Attorney General for India and Union Law Secretary, and also on behalf of I.B. (Subsidiary Intelligence Bureau) U.P., filed and referred to during the course of Court proceedings, are taken on record.
(2.) ON request of learned Additional Solicitor General of India, personal appearance of learned Attorney General for India is dispensed with until further orders. In Para 7 of the written submissions on behalf of I.B., it is averred as follows: 7. That the concern of the Hon'ble Court regarding criminal activities in the Court was discussed in the Government of India, Ministry of Home Affairs and the Government of India views the issue raised by the Hon'ble Court as matter of concern and is fully prepared to extend all help in its investigation. However, it is humbly submitted for consideration of the Hon'ble Court that the appropriate agency for doing this investigation is the Central Bureau of Investigation (CBI).
(3.) WE thus record a note of appreciation for the response shown by the Ministry of Home Affairs, Government of India, in extending and pledging all help in the investigation of cases in question. However, considering the nature of job, an organization like I.B. is required to perform, it would be appropriate to grant the prayer for exemption of the organization from participation in the proceedings of this case as directed vide our earlier order dated 05.10.2010.;