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Coal scam: Supreme Court appoints former ASG Maninder Singh, Advocate Rajesh Batra as Special Public Prosecutors in ED cases
Supreme Court has selected Senior Advocate and Former Additional Solicitor General Maninder Singh and Advocate Rajesh Batra as Special Public Prosecutors (SPP) in cases enrolled by Enforcement Directorate (ED) regarding Coal scam.
The order was issued by the Court when Senior advocate R S Cheema, who was named SPP in 2014 by the top court, looked for consent to be alleviated of
responsibility referring to his age and deficiency of law officials helping him.
on April 12, regarding the appointment of new SPPs justice SA Bobde and Justices AS Bopanna and V Ramasubramanian stated that there was no consensus on the names of people, the learned counsel showing up on all sides collectively concurred that this Court ought to name a prepared trial court lawyer of impeccable integrity and an assigned senior advocate to direct him and lead the proceedings. Considering the above-said models, we thusly name (I) Maninder Singh, Senior Advocate and previous Additional specialist General of India; and (ii) Rajesh Batra, Advocate as Special Public Prosecutors in the spot of RS Cheema.
the court additionally added that Cheema would be relieved of his obligations after the recently selected SPPs assume responsibility.
arrangement of new SPPs was considered when the order was documented by the ED seeking directions for prosecution case under the Prevention of Money Laundering Act, 2002, pertaining to coal block allocation matters.
Cheema had then recommended that it is suitable to delegate two special courts rather than one for disposal of 41 forthcoming cases.
The top court had noticed the simultaneousness of the central government to the proposition and proceeded to name Bhardwaj and Bansal as special judges to manage more than two courts to manage the cases.
The top court had noticed the simultaneousness of the central government to the proposition and proceeded to name Bhardwaj and Bansal as special judges to manage more than two courts to manage the cases.,
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