Supreme Court - Daily Orders
Preeti Bhatia vs Republic Of India on 17 August, 2015
Bench: T.S. Thakur, V. Gopala Gowda, R. Banumathi
1
ITEM NO.47 COURT NO.2 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3420/2015
(Arising out of impugned final judgment and order dated 16/03/2015
in BLAPL No. 24046/2014 passed by the High Court Of Orissa At
Cuttack)
PREETI BHATIA Petitioner(s)
VERSUS
REPUBLIC OF INDIA Respondent(s)
(with interim relief and office report)
Date : 17/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Pradeep Aggarwal, Adv.
Mr. Lal Pratap Singh, Adv.
Mr. Umesh Patap Singh, Adv.
Mr. A.K.Singh,Adv.
Ms. Ruchi Kohli,Adv.
For Respondent(s) Mr. K.Raghavacharyulu, Adv.
Mr. K. V. Sreekumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. K.Raghavacharyulu, learned public prosecutor appearing for the respondent-CBI submits that although a Signature Not Verified charge-sheet has already been filed against the petitioner on Digitally signed by Shashi Sareen Date: 2015.08.18 09:20:05 IST Reason: 11.12.2014 yet further investigation is still in progress. He submits that given three months' time, the CBI shall complete 2 further investigation and report the conclusion of the progress to this Court. Learned counsel for the petitioner submits that the matter has been pending for the past few months in this Court and CBI has had sufficient time to conclude the investigation. He submits that CBI could be directed to complete further investigation as expeditiously as possible but not later than six weeks from today. We order accordingly. CBI to take appropriate steps to complete further investigation within six weeks from today insofar as the petitioner is concerned and to submit a status report and shall also quantify the amount of money which the petitioner and his family members alleged to have swindled. The amount of Rs. 1,17,83,000/- deposited by the petitioner before the Trial Court shall be invested in a fixed deposit initially for a period of six months.
Post on 05.10.2015.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master