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Earlier, Satish Sena was a person of interest in the case against former CBI Special Director Rakesh Asthana. Presently, he has approached the Apex Court seeking the invalidation of Look-Out Circular issued by the CBI in his name having nexus with the bribery case against Moin Qureshi.
The Petitioner had, earlier, alleged that the former special CBI Director received bribery of Rs. 2 crores from MoinQuereshi. Due to the absence of Justice Najmi Waziri, Justice Sachdeva presided the court in hearing this matter. The petitioner was about to leave for Dubai for his son’s education. However, due to the issuance of LOC by the CBI, he could not materialize his plans.
Senior Advocate Salman Khurshid appeared for the petitioner in this matter. He said the court that the LOC issued by the CBI contravenes Article 14, 19(1)(g) and 21 of the Indian Constitution. Further, the petitioner was merely a witness in the previous case having relevance to Rakesh Asthana, and the former was neither named in the FIR nor listed as accused. Therefore, the LOC of the CBI is bound to be quashed.
The LOC contravenes the Office of Memorandum of October 21, 2010, issued by the Ministry of Home Affairs, which issued certain safeguards. It is pertinent to note that the petitioner in the present case has sought police protection, and conduct of investigation with the involvement of retired Judge of the Supreme Court AK Patnaik. The Court was pleased to accept only the first request.
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