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Another CBI officer who was probing the FIR against Special Director Rakesh Asthana, on Monday moved the Supreme Court against his sudden transfer to Nagpur and prayed for a court-monitored SIT probe in the FIR as he made shocking revelations about how the high-and-mighty are controlling the “levers” of the probe agency to exonerate or implicate certain individuals. Manish Kumar Sinha IPS, DIG (Head of Branch), CBI, Anti Corruption Branch, Nagpur, Maharashtra was the head of branch where the FIR against Asthana was registered and was supervising the probe in it before being transferred to Nagpur in the wee hours of October 24.
Sinha’s petition follows the one moved by Ashwini Kumar Gupta who had challenged his abrupt midnight repatriation to his parent organisation, the Intelligence Bureau, as a penalty for unearthing clear link of Asthana with fugitives Nitin and Chetan Sandesara in what came to be known as the ‘Sterling Biotech case’.
Sinha said, “The Moin Qureshi case can be taken as an example – the said case was registered sometime in Jan/Feb 2017 and is still under investigation, even after more than one and half years. Sana himself was called on multiple occasions by CBI and Enforcement Directorate (“ED”). The ED did not charge sheet him but made him a witness. This indicates that he may not be the central player in the Moin Qureshi case. However such open-ended investigations give ample scope to unscrupulous elements to indulge in illegal or undesirable activities.
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