Supreme Court: The Bench comprising of CJ Ranjan Gogoi and S.K.Kaul, J. addressed the progress in the matter regarding CBI Director Alok Verma and his deputy Special Director Rakesh Asthana in the alleged corruption charges.

The CVC filed its enquiry report of CBI Alok Verma in a sealed cover in the Supreme Court. Interim CBI Director M. Nageswara Rao also filed report on decisions taken by him for the period of 23-10-2018 to 26-10-2018.

Further, it was observed by the Supreme Court that, Registry was open on Sunday but no intimation in that regard was made for the filing of the report, for which Solicitor General Tushar Mehta apologised.

Background:

 Interim directions by the Supreme Court were as follows:

  • Enquiry in regard to the allegations made against the present Director, Central Bureau of Investigation (CBI) Alok Verma shall be completed by the Central Vigilance Commission (CVC) within a period of two weeks.
  • The stated enquiry will be conducted under the supervision of the retired judge of the Supreme Court of India, Justice A.K. Patnaik.
  • M. Nageswara Rao who has been entrusted with the task of looking after the duties of the Director of the CBI shall not take any policy decisions or any major decisions and will perform the routine tasks that are essential to keep the functionality of CBI.

The matter will be considered on Friday, i.e. 16-11-2018. [Common Cause v. Union of India,2018 SCC OnLine SC 2423, Order dated 12-11-2018]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.