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NCLT orders probe by TN Police for 103 kg gold missing from CBI Custody
The NCLT passed an order on Friday wherein it ordered a probe into the matter of over 103 kg gold missing from CBI custody.
The case commenced in 2012 where the CBI had seized gold from a company on suspicion of illegal trade and the gold so seized was mentioned by CBI in its search list to be over 400 Kgs but the physical inventory of the gold remained with the company whose gold was so seized. Later, the CBI registered a fresh FIR in another case against the same company and requested the Special judge to close the FIR so registered in the old case and transfer the gold from the old case to the new case. Thereafter, the gold was transferred to DGFT but the company whose gold was seized, along with SBI filed an application in court for restoration of gold and thereafter the case was transferred to the NCLT for further proceedings in the case and for determination of rights and liabilities of parties in the case.
Later on, after the gold was weighed by the court for legal proceedings, it came out only to be 296 kgs and approximately 103 kgs of gold was missing from the total gold that was mentioned by the CBI to be found by it during the search conducted by the CBI. The counsel representing the CBI made a shocking revelation before the court and told the court that the actual gold found by the CBI was 296 kgs only and there was a discrepancy in the measurements due to the reason that at first the gold was measured collectively and later it was measured individually. The court strongly disagreed with the contentions of the counsel of CBI and ordered the probe into the matter by the Tamil Nadu state police but the counsel opposed this order of court by stating that this would bring down the prestige of CBI and so such kind of order shouldn’t be passed by the court. The court again disagreed with this view of the counsel and moved further in the case saying that this is like an Agni Pariksha of the CBI and if CBI is honest, they would come out brighter, and if not, they would have to face the music.
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