August 13, 2018:

On Monday, Supreme Court sought response from Centre on a plea seeking Court-monitored CBI probe into alleged suicide of B K Bansal, a Ministry of Corporate Affairs' official, and his family.

Apex Court Bench comprising CJI Dipak Misra, Justice A M Khanwilkar and Justice D Y Chandrachud issued notice to Centre after the a PIL in this regard was mentioned by Senior Advocate Colin Gonsalves.

In his petition, E A S Sarma submitted that a Court-monitored Investigation was required since the allegations were against the CBI.

BK Bansal, Former Director General Corporate Affairs, had allegedly hanged himself along with his son in September 2016 at their residence in East Delhi's Neelkanth Apartments with a purported suicide note claiming "harassment" by CBI.

In July 2016, Bansal's wife and daughter had committed suicide alleging harassment by the CBI.

BK Bansal, 60, was arrested on July 16, 2016 for allegedly accepting bribe from a prominent pharma company. He was out on bail when he committed suicide.

Source PTI

Picture Source :