December 1,2017:
Petition filed by a NGO CJAR seeking a probe into the alleged medical college bribery case involving name of judges.
On Friday, Supreme Court dismissed plea filed by a NGO Campaign for Judicial Accountability and Reforms (CJAR) seeking an SIT probe into the alleged bribery case in the name of judges.
Apex Court Bench comprising Justice R.K Agrawal, Justice Arun Mishra and Justice A.M Khanwilkar imposed a cost of Rs 25 lakh on petitioner NGO which had sought the SIT probe into the matter.
Petitioner had claimed that the allegations of bribery were levelled for securing settlement of the cases relating to the medical colleges in which the Retired Orissa HC Judge, Justice Ishrat Masroor Quddusi, is an accused.
Source PTI
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