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Saradha Scam was a famous financial scam and an alleged political scam that was caused by the collapse of Ponzi Scheme run by Saradha Group in 2013. This group was a consortium of over 200 private companies who were running collective investment schemes referred as chit funds in eastern India. There was a huge loss to the investors and Mr. Rajeev Kumar, IPS (Indian Police Service) officer and former Kolkata Police Commissioner was given the responsibility to investigate the matter and at that time he was a part of the special investigation team(SIT). Currently he is serving as Additional Director General, Central Investigation Department (CID).
Later on, the matter was taken up by Central Bureau of Investigation in the year 2014. The Central Bureau of Investigation levied allegations against Mr. Rajeev Kumar for supressing of evidence.
The Calcutta High Court on Friday vacated the interim order providing protection from arrest to the IPS officer by the Central Bureau of Investigation in the alleged scam. The Hon'ble Court in it's order stated that "blanket protection of not arresting is not available in law and would amount to unnecessary interfering with the investigation". The court said that Mr. Kumar's counsel had failed to prove that Central Bureau of Investigation (CBI) is harassing him or trying to injure his reputation.
As soon as this protection cover was unveiled by the Hon'ble Court, Central Bureau of Investigation issued summons to Mr. Rajeev Kumar under section 160 of Criminal Procedure Code, 1973. Hon'ble Mr. Justice Mitra said that repeated questioning was a part of investigation and question of acting beyong it's jurisdiction did not arise.
However, the former police commissioner did not turn up for interrogation at the headquarters of Central bureau of Investigation and asked for some more time to appear before it.
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