- (1.) Heard learned counsel for the parties. C.B.I. has filed the report. We have perused the report given by the C.B.I. It appears that the C.B.I., started going deep in the matter after the orders, making it clear that the C.B.I., is required to investigate all aspects of the matter and to clarify and then to find out the accused persons, and the investigation is not confined only to the two cases, which have been taken by the C.B.I.
(2.) Learned counsel for the petitioner vehemently submitted that still the C.B.I., is not touching some of the bureaucrats.
(3.) Learned counsel for the M.L. Pal, who has been named in one of the supplementary affidavits, has stated that one another writ petition W.P. (P.I.L.) No. 3352 of 2011 has been filed, which has been dismissed by this Court. This Court, vide order dated 5th November, 2012, has observed:-- We are making it clear that investigation is to be conducted relating to the offence and the accused persons are to be found out by the Investigating agency. Therefore, it is made clear that C.B.I., is free to proceed, in accordance with its own findings to find out the accused persons, according to the investigation as ordered in W.P. (P.I.L.) No. 4700 of 2008.;