Calcutta High Court (Appellete Side)
Sunil Kumar Satyarthi vs Central Bureau Of Investigation & Anr on 14 June, 2013
Author: Tarun Kumar Gupta
Bench: Tarun Kumar Gupta
1 14.06.2013
431 (KB) C.R.R. 1953 of 2013
Sunil Kumar Satyarthi
Versus
Central Bureau of Investigation & Anr. Mr. Milan Mukherjee, Mr. Saibal Mondal ... For the Petitioner Mr. Himangshu Dey, Mr. Mrittyunjoy Chatterjee ... For C.B.I. This is an application for quashing of proceedings of Special Case No. 04 of 2013 which arose out of Case No. RC0102012A0011 dated 9.6.2012 under Section 7, 131(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988.
At the prayer of the learned counsel for the parties let the matter appear as "Specially Fixed Matter" on 4th July, 2013.
At the prayer of the learned counsel for the petitioner there be stay of further proceedings of said case till date.
Criminal Section is directed to supply urgent Photostat certified copies of this order to the parties, if applied for, upon compliance of all necessary formalities.
(Tarun Kumar Gupta, J.)