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Justice Nageshwar Rao Recused Himself In The CBI’s Case Against The Kolkata Police
The matter pertaining to the legal tussle between the Central Bureau of Investigation and the Kolkata Police was listed for hearing before the Supreme Court Bench, comprising CJI Ranjan Gogoi, Justice L Nageswara Rao and Sanjiv Khanna. The CBI had approached the Apex Court of India seeking an order for cooperation from the Kolkata Police Commissioner—Rajeev Kumar, who led the Special Investigation Scam in the SaradhaChitfund Scam and Rosevalley Scam. The Commissioner has allegedly destroyed the evidence related to those scams.
Despite having been summoned several times, the Commissioner failed to appear before the CBI. On account of his ignorance, the CBI officials themselves reached the doorstep of the Commissioner’s bungalow, wherein they were detained by the Kolkata Police. Citing the withdrawal of consent by the State, the police said that the CBI must have sought permission in advance to question Kumar.
Hence, the CBI approached the Apex Court seeking direction for the co-operation of Rajeev Kumar as per the Supreme Court order passed in Saradha Chit Fund Case, and for the contempt action against the police authorities.
The Supreme Court ordered the Kolkata Police Commissioner to co-operate with the CBI by making himself available as and when necessary. Additionally, the court said that there should not be any coercive step including the arrest of Rajeev Kumar. Having sent notices to Chief Secretary of West Bengal, DGP and the Commissioner, the Court ordered the Commissioner to appear before CBI in Shillong, Meghalaya. The Court made such an order to avoid unnecessary controversies. Abhishek Manu Singhvi objected to the CBI’s additional affidavits on the ground that they were filed without the leave of the court. After taking on record the objection, the court listed the matter for hearing on 27th February.
