Supreme Court: After accepting the fact that the Narada Scam Case is being heard by a 5-judge bench of the Calcutta High Court, the Central Bureau of Investigation has withdrawn the case filed before the Supreme Court challenging the May 21 order of the High Court that had put the 4 TMC Leaders under House Arrest.

The vacation bench of Vineet Saran and BR Gavai, JJ noted in the order,

“…we have not examined the matter on merit and are not passing any orders or observations on the merits of the case.”

The Narada Scam case relates to a sting operation was conducted by Narada news founder Mathew Samuel for over two years in West Bengal. Samuel had formed a fictitious company named Impex Consultancy Solutions and approached several TMC ministers, MPs and leaders, asking them for favours in return for money. In the 52-hour long footage, several TMC leaders were seen accepting alleged bribes in the form of wads of cash in exchange for extending unofficial favours for the fictitious company.[1]

[Central Bureau of Investigation v. Firhad Hakim, 2021 SCC OnLine SC 399, order dated 25.05.2021]


[1] Explained: What is the Narada bribery case? Here is a recap, by Santanu Chowdhury, Published on May 25, 2021, https://indianexpress.com/article/explained/narada-bribery-case-tmc-7318516/

ALSO READ

[Narada Scam Case] Cal HC| Court gives split verdict in relation to interim bail application; TMC leaders put under house arrest

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Your email address will not be published.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.