Ramesh Sharan Rai vs Union Of India & Anr
2021 Latest Caselaw 6240 Cal

09-12-2021 ct no. 13 Sl.4 sp WPA 1320 of 2012 Ramesh Sharan Rai

-Versus-

Union of India & Anr.

(Via Video Conference)

Mr. Meghajit Mukherjee ...for the petitioner

Mr. Anirban Mitra ...for the CBI

The matter is mentioned by the CBI and an

enquiry report is filed. Although there is no

direction in the judgment dated January 25, 2019

for filing up any report.

Learned counsel for the CBI submits that

the report in essence indicates that prima facie

case has not been made out against the petitioner.

The report may be kept with the record.

The CBI may take steps based on such

report in accordance with law.

(Rajasekhar Mantha, J.)