Supreme Court: In a petition filed by Trinamool Congress leader and Member of Parliament Abhishek Banerjee against the Calcutta High Court order, wherein the Court dismissed his plea to recall Single Judge Bench order permitting CBI and Directorate of Enforcement (‘ED’) to interrogate him in connection with teacher recruitment scam, and imposing Rs. 25 lakhs fine on him, the division bench of Dr. DY Chandrachud, CJI and PS Narasimha, J. while refusing to interfere with the direction as it would stifle the investigation at the incipient stage, said that the High Court has “duly applied its mind” regarding the need for investigation. Further, removed the cost of Rs 25 lakhs imposed on Abhishek Banerjee.
Further, the Court said that it is open for Abhishek Banerjee to pursue all remedies available under law, including the remedy under Section 482 of Code of Criminal Procedure, 1973 (‘CrPC’) since the earlier order passed on April 13 came to be issued while hearing petitions filed in the public interest in the exercise of suo motu jurisdiction. Thus, in the event if he takes recourse to such remedies as available under law, the observations which are contained in the order dated April 13 or in the impugned order dated May 18 shall not come in the way.
Also read: West Bengal Teachers’ Recruitment Scam| Justice Abhijit Gangopadhyay versus Supreme Court: Explained
Buy Code of Criminal Procedure, 1973 HERE
