Shivakant Prasad, J. - (1.) In the instant two revisional applications, the petitioner Central Bureau of Investigation Economic Offence has assailed the order dated 23rd October, 2017 and subsequent orders dated 30th August, 2018 and 28th September, 2018 passed by the learned Chief Judicial Magistrate, 24-Parganas (South), Alipore, in CGR 3216/17 arising out of the Ballygunge P.S. Case No. 103 of 2017 dated 03.8.2017 under Sections 142, 143, 149, 448, 353, 427/34 of the Indian Penal Code, inter alia, on the grounds that the impugned orders are unreasoned, misconceived, without application of judicial mind and without jurisdiction because the learned Magistrate has acted with material irregularity in passing the said order alien to the case for the purpose of investigation of a particular case under reference.
(2.) Mr. Kaushik Chanda learned Additional Solicitor General assisted by Mrs. Chandreyi Alam submitted that RC case being 39/S/2014 (Rose Valley case) is one such case against one of the 44 companies which is still pending before the Special CJM/CBI/ Bhubaneswar before whom first charge-sheet was filed on 07.01.2016 further two supplementary charge-sheets dated 27.4.2017 and 16.5.2018 were filed keeping further investigation of the case open in terms of the provisions enshrined under Section 173(8) of Cr.P.C.
(3.) It is contended that the CBI is examining all the avenues including larger conspiracy, role of the Regulators and Money trail in this case in tune with the order dated 09.5.2014 of the Hon'ble Supreme Court of India, in which case CBI investigated into affairs of Rose Valley Group, which has collected around Rs. 17,000 Crores through their illegal money collection business and the CBI is also investigating RC 04(S)/2014 into the affairs of Saradha Group, which has collected around Rs. 2459 Crores from public through their illegal money collection business in which cases the roles of many influential persons of the state surfaced and necessary legal action against them were taken by the CBI.;