February 4,2019:

On Monday, Supreme Court gave a strict warning to Rajeev Kumar, Kolkata Police Commissioner who is embroiled in a face-off between Bengal CM Mamata Banerjee and NDA Government.

Apex Court Bench headed by CJI Ranjan Gogoi stated that,“If Kolkata Police Commissioner even remotely thinks of destroying evidence, bring the material before this Court. We will come down so heavily on him that he will regret”.

Central Bureau of Investigation had approached Supreme Court complaining Police Commissioner was not cooperating with its probe and was suspected to have attempted to destroy evidence.

SC Bench decided to post hearing of CBI petition on Tuesday.

Apex Court Bench asked Solicitor General Tushar Mehta to file an affidavit listing all its points.

Solicitor General Tushar Mehta submitted before CJI-led Bench that,“The commissioner was served summons four times but he still did not cooperate”.

He further added that CBI was suspicions that Kolkata Police Commissioner was destroying evidence.

Tushar Mehta alleged that senior policemen in uniform had joined the Bengal chief minister at the dharna site.

 

CBI team was detained by Kolkata Police in an unprecedented chain of events that also witnessed CM Mamata Banerjee rushing to Kumar’s residence.

CBI officers were then taken to Shakespeare Sarani PS and released around at 8:40 pm, under instruction from Mamata Banerjee.

Source HT

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