Citation : 2024 Latest Caselaw 120 UK
Judgement Date : 21 February, 2024
Office Notes, reports,
SL. orders or proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and Registrar's
order with Signatures
21.02.2024
WPMB No. 3 of 2023
Hon'ble Ritu Bahri, C.J.
Hon'ble Rakesh Thapliyal, J.
1. Mr. Shobhit Saharia, learned counsel for the petitioner.
2. Mr. J.C. Pande, learned Standing Counsel for the State of Uttarakhand.
3. Mr. V.K. Kapurwan, learned counsel for the Central Bureau of Investigation.
4. Mr. Vikas Bahuguna, learned counsel for respondent No. 5.
5. A letter dated 06.01.2023 has been sent by the Central Bureau of Investigation (CBI), Special Police Establishment, Dehradun to the Registrar General, High Court of Uttarakhand, whereby, a request has been made that the judgment dated 20.11.2023 passed in WPMB No. 3 of 2023, Ashok Kumar Singh Vs. State of Uttarakhand and others, direction was given to the CBI to conduct investigation.
6. After this judgment, the CBI, ACB, Dehradun, has registered a case against Shri R.K. Tiwari, the then Superintending Engineer, Irrigation Department, Haridwar and others.
7. The petitioner's document relating to the allotment of Pantdeep parking at Har Ki Pari, Haridwar by the department of Irrigation has been tendered in the High Court by the department of Irrigation.
8. In order to complete the investigation, request has been made by this letter to provide the said document to Central Bureau of Investigation, in original.
9. Keeping in view that the FIR has been registered and the matter is being investigated by the CBI, direction is being given to the Registry to give the original document to the CBI for further investigation.
10. Accordingly, MCC No. 6 of 2024 stands disposed of.
(Rakesh Thapliyal, J.) (Ritu Bahri, C.J.) 21.02.2024
S/M
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