- (1.) LEARNED counsel appearing for the petitioners submits that the petitioners are being prosecuted in a case which has been registered under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act on the allegations that the petitioners in discharge of their duties, have deviated from the certain norms and practices, but unless those acts are attached with any criminality, one cannot be prosecuted for offence under Section 13(1)(d) of the P.C. Act even if the persons in discharging their duties have deviated from certain norms and to this effect law has been laid down by the Hon'ble Supreme Court in the case of C. K. Jaffer Sharief Vs. State [Through CBI], reported in [2013 (1) SCC 205].
(2.) AS against this, Mr. Khan, learned counsel appearing for the CBI submits that he has taken aback by the learned counsel appearing for the petitioners by referring to the decision and, therefore, he needs to examine the facts and circumstances of the case so as to be ascertained as to whether that decision is applicable in the facts and circumstances of these cases or not and, therefore the cases be listed after "Summer Vacation". As prayed for, list these cases on 26.06.2014.
(3.) TILL then, interim orders passed in respective cases shall continue.;