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Amidst all the questionable developments in the CBI, another officer named Ashwini Kumar Gupta has moved the Supreme Court against his “unjust and abrupt” midnight repatriation to his parent organisation as a penalty for unearthing clear link of CBI Special Director Rakesh Asthana with fugitives Nitin and Chetan Sandesara in what came to be known as the ‘Sterling Biotech case’.
Gupta has sought permission to intervene in the petition filed by CBI Director Alok Kumar Verma and has sought quashing of the October 24 order repatriating him to his parent organisation, the Intelligence Bureau. In an application filed through advocate Sunil Fernandes, Gupta said: “The repatriation order dated October 24 is vitiated by malafide and interference in the fair and impartial investigation of pending case and intended to penalise and victimise an officer for his honesty and integrity.” Gupta had joined the IB in January 1999 and joined the CBI on deputation in July 2014 and served in the Economic Offences Wing, Bank Security and Fraud Cell, before being posted as Deputy SP, AC-I besides being the staff officer of the Joint Director, policy division, CBI.
He said the gist of the findings of the probe in Vadodara established undeniable, cogent, clear and unmistakable link of Asthana and his family with fugitives Nitin and Chetan Sandesara and that “infuriated Asthana so much that he made a mention of the same in his complaint to the cabinet secretary on October 18, 2018”. Gupta said he was “discharging his lawful duties at Vadodara but unfortunately the same caused the unjustified and abrupt repatriation of the applicant to IB in the midnight of 23/ 24 October, 2018”.
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