- (1.) One reply affidavit on behalf of the C.B.I. to I.A. No. 1913 of 2001 has been filed. This application may, however, be taken up for consideration on the next date.
(2.) One affidavit has been filed by Shri Vinod Kumar Sharma, Director in the Lok Sabha Secretariat. This affidavit is in compliance to our order dated 7-12-2001. In Para 4' of this Affidavit it is stated that the C.B.I. had sought the permission of the Lok Sabha Speaker with respect of the grant of sanction against Rajo Singh in four cases mentioned in that para and that the opinion of the Attorney General has been received in one case and in other three cases the same is awaited. Even in the case in which the opinion of the Attorney General has been received the matter, as per the aforesaid affidavit, is under consideration of the Lok Sabha Speaker.
(3.) In our order dated 7-12-2001 with respect to the aforesaid request of the sanction relating to Rajo Singh, we had made the following observations- Mr. P.K. Prasad submits that four cases are awaiting sanction from the Lok Sabha Speaker and that with respect to one such case opinion of the Attorney General has been received by the Lok Sabha Secretariat and the same is pending consideration of the Lok Sabha Speaker. According to Mr. Prasad's information, in three other cases, the opinion of the Attorney General is awaited. We direct Mr. Prasad to convey to the Secretary General, Lok Sabha and the Attorney General the concern of this Court about the expeditious disposal of these four cases with regard to the grant of sanction. Mr. Prasad shall file an affidavit of an official of the Lok Sabha Secretariat, preferably the Secretary General, on the next date informing this Court about the position as prevailing on the next date with regard to the grant of sanction." Unfortunately the situation remains totally unchanged, unfortunately also the aforesaid affidavit of the Director, Lok Sabha Secretariat, does not disclose to this Court whether the concern of this Court was, or was not conveyed to the Attorney General and the Speaker of the Lok Sabha. As far back as on 15-6-2001 and 3-8-2001, this Court had also considered the question with respect to the pendency of the C.B.I.'s request relating to the aforesaid Rajo Singh, but till date the matter does not appear to have been finalised. Said Rajo Singh has been cited as co-accused in four cases. We have been informed that in all these four cases sanctions with respect to the other co-accused have been granted by the competent authority. Which means, therefore, that only for want of sanction with respect to accused Rajo Singh, the C.B.I. cannot complete the process of filing charge-sheets in the said four cases in the competent Courts. If, therefore, the request for sanction is processed very earlier and final orders passed without any delay, the process of filing the charge-sheets in the Courts with respect to all these four cases can be completed without any loss of time; any further loss of time will unnecessarily delay the process of completion and the consequent filing of the charge-sheets.;