October 23, 2018:

On Tuesday, Delhi High Court has given an interim relief to  and held that he can't be arrested till Monday (October 29), when the case will come up for hearing.

Court has also asked Asthana & CBI DSP Devender Kumar, who was arrested on Monday, to ensure safe custody of all evidence, electronic items, phones, laptops etc in their possession.

CBI had asked a day's time from the court to amend the FIR against Asthana & bring on record all sections against him.

Court however has said the status quo should be maintained in the case.

The chaos within India's top investigating agency-Central Bureau of Investigation (CBI)-took another turn on Tuesday when CBI Special Director Rakesh Asthana moved the Delhi High Court seeking the Court's protection.

Asthana moved the Court against the lodging of an FIR against him in a Bribery Case. He has requested the Court to issue directions that no coercive action should be taken against him.

This comes a day after the CBI raided its own office & arrested its own officer - Deputy Superintendent of Police (DSP) Devender Kumar -in connection with the bribery allegations involving the investigative agency's second-in-command, Asthana.

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