AKOIJAM JHALAJIT SINGH Vs. CENTRAL BUREAU OF INVESTIGATION (CBI)

JUDGEMENT

(1.) Heard Mr. D.B.Goswami, learned counsel for the petitioner, Mr. K.Pradeep and Mr. Atul Kumar Singh, learned counsel for the CBI when this matter was posted before this Court on 25.4.2017.

(2.) Earlier this matter was taken up at the "Motion" stage by this Court on 6.3.2017. Normally, as per the Roster, criminal matters are to be posted before the Court of the Hon'ble Chief Justice unless otherwise directed. However, as the Hon'ble Chief Justice was not available on 6.3.2017, this matter was put up before this Court which took up the matter and issued notice. The Court also issued notice on the interim relief sought by the petitioner and passed an ad-interim order.

(3.) This matter has again been placed before this Court on 25.4.2017 in terms of the order dated 3.4.2017 passed by the Hon'ble Chief Justice on 3.4.2017 which reads as follows: