‘What is the purpose of further investigation when you are taking a call for filing a closure report?’
The Supreme Court on Monday expressed surprise at the CBI’s manner of probe into coal block allocation cases, calling it “a peculiar manner of investigation” in which closure reports were filed in cases but investigation still continued nevertheless.
“What is the purpose of further investigation when you are taking a call for filing a closure report? This is a peculiar manner of investigation,” a Bench comprising Justices M.B. Lokur, Kurian Joseph and A.K. Sikri observed.
The remark was made during the hearing of a plea in which an NGO has sought probe by SIT against the former CBI Director Ranjit Sinha for allegedly scuttling investigation in a coal block allocation scam case.
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