Panaji, Aug 17 A Central Bureau of Investigation (CBI) team will head for Peru Thursday to extradite Israeli drug dealer Yaniv Benaim alias Atala, a crucial link to Goa police-politician-drug mafia nexus.
The CBI team will oversee the extradition procedure and bring the Israeli drug dealer back to Goa for interrogation, CBI Deputy Inspector General (DIG) Pravin Salunke told reporters Wednesday.
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New Delhi, Aug 9 (IANS) The Supreme Court Tuesday issued notice to the CBI on a petition by Sanjay Chandra of Unitech and Vinod Goenka of DB Realty seeking bail in the second generation spectrum scam.
Justice G.S. Singhvi and Justice H.L. Dattu issued the notice to the Central Bureau of Investigation (CBI), returnable in two weeks.
Students Fake Marksheets, 1,135 students got Jobs in Maharashtra, CBI report
AMRAVATI: An overall total of 1,135 students have secured jobs submitting fake marksheets after passing out from various universities in Maharashtra, As reported through the Times Of India.
The fake marksheet scam came to fore after an investigation through the CBI on the direction from the Bombay High Court on a Public Interest Litigation (PIL) in 2007.
The PIL had alleged that many of the employees working in government and private sectors had got the job after submitting bogus documents, and sought a probe.
After hearing the PIL, the High Court directed the CBI to investigate the matter. The CBI, on December 26, 2009, wrote to all the Universities in Maharashtra asking for verification of the marksheets.
Verification revealed that 1,135 students from six universities had landed jobs using fake marksheets (obtained between 2001 and 2007), police sources said, quoting the CBI report.
The maximum 729 cases of fake marksheets were identified at Pune University, followed by Mumbai (237), Rashtrasant Tukdoji Maharaj University, Nagpur (92), Shivaji University, Kolhapur (42), Dr Babasaheb Ambedkar University, Aurangabad (18) and Sant Gadgebaba University, Amravati (17).
The CBI will now be submitting the report to the High Court and could seek direction to consider action against these students, the sources said.
CBI might help Army to Investigate “Sukhna Land Scam”
Mumbai: Civilian investigation agencies such as the Central Bureau of Investigation (CBI) could be roped in to help the army better probe the Sukhna land scam, army sources said. The army is also mulling on sending two lieutenant generals to Kolkata to further probe the case. As reported by DNA
Sources said the eastern army command has asked for two lieutenant generals to start the summary of evidence against the just retired controversial military secretary Lt Gen Avadesh Prakash and the former chief of the 33 Corps, Lt Gen PK Rath.
The army headquarters is yet to issue formal attachment orders for the two generals, but sources said both would be attached to Kolkata-based Eastern Army Command.
Even as the formal orders are being awaited, sources said the Eastern Command, based on the communication from army headquarters, has requested for two lieutenant generals to carry out the summary of evidence. The two top army men will carry out the summary of the evidence of the two accused lieutenant generals separately. The accused may seek legal assistance throughout the process, army sources said.
Meanwhile, dependable sources in the defence ministry told that the army could possibly be seeking assistance of civilian investigation agencies to “wrap up investigation from all angles”. During the summary, the army would not only collect evidences gathered through the court of inquiry, but also look at all the other leads available. “This could even mean the money trail,” they said.
During the proceedings of the court of inquiry that had indicted both Prakash and Rath along with several other army officers, there were enough hints of money trail, the sources said. But the inquiry did not go into it because it was not tasked to do that.
“They have to build a watertight case,” the sources said.
Ex Punjab Governor Rodrigues role in land scam, CBI to probe
Chandigarh: The Central Bureau of Investigation (CBI) on Thursday registered two separate preliminary enquiries into former Punjab governor and former Indian Army chief General SF Rodrigues‘ involvement in a land scam.As stated by CNN-IBN
CBI took up the matter responding to an expose done by CNN-IBN in October 2009 that showed how the governor was unjustly awarding mega projects to a few builders.
The 2 main projects being investigated with the Anti corruption branch belonging to the CBI are the Theme-cum-Amusement Park as well as the Film City Project.
An enquiry occured by the Central Vigilance Commission in December 2008 that had brought the irregularities to light.
The Theme-cum-Amusement Park was conceptualized using a 73.65 acre land in Sarang-purand village and awarded to Unitech Ltd through the Chandigarh administration without approvals, while the Film City Project on an adjacent plot was awarded to Parasavnath Developers at an abysmally low cost.
A Home Ministry internal audit reports added fuel to the fire saying there have been several other cases of land allotment to top builders at abysmally low prices.
Both the Congress and BJP were demanding action in the cases.
CNN-IBN has details belonging to the internal audit report belonging to the Home Ministry that opened a can of worms.
Based on the report land for five-star hotel was given to a builder who didn’t even deposit the earnest money
The Home Ministry report also questioned why a steep reduction of fees was presented with for campus sites of IT companies inside an IT Park.
The allotments created for IT companies are instead being used for retail business, car manufacturers and life insurance companies.
Among the country’s top builders, headquartered in Delhi, was given land at a throwaway price within the Rajiv Gandhi Chandigarh Technology Park
The sum of loss incurred by the Chandigarh administration as a result of reduced prices is over Rs 150 crore
The Home Ministry audit report even questioned the land acquisition in the Phase 3 of the Rajiv Gandhi Chandigarh Technology Park.
Based on the report land was allotted to a company in the Special Economic Zone although the company had not applied for it.
Land was allotted to yet another company that did not even deposit processing fees for application
No IT professionals were allotted flat in the IT habitat project called Pride Asia.
Originally, only 10 per cent of these flats were reserved for IT professionals
A month after CNN-IBN reported the scam in October 2009, the government scrapped the deals. All deals worth about Rs 3,000 to 4,000 crore came under the CBI scanner after the scam.
1984 Indian Airlines hijacker deported, CBI takes custody
NEW DELHI: Forty-six-year-old Sikh militant Parminder Singh Saini, who had masterminded the hijack of an Indian Airlines plane to Pakistan in 1984, arrived at the IGI Airport on Wednesday after deportation from Canada. He was escorted by officials with the Canadian Border Security Agency, India’s National Investigation Authority as well as the Central Bureau of Investigation. He can be slapped with fresh charges from the government. As reported through The Times Of India.
Saini, in addition to his four accomplices who claimed to be members belonging to the All India Sikh Students Federation, hijacked an Indian Airlines Srinagar-New Delhi flight with 260 passengers on board to Lahore in Pakistan on July 5, 1984. The five terrorists fired inside the cockpit and kept passengers hostage for nearly 15 hours demanding that the Indian government release some jailed Khalistani terrorists. They, however, surrendered after Pakistani security forces stormed the aircraft.
Saini was sentenced to death by a Lahore court however it was commuted to life sentence in 1988. “He was released in 1994 and was asked to leave Pakistan.In 1995, Saini managed to enter Canada illegally under the BalbirSingh using a fake Afghan passport reportedly arranged in Pakistan. He was caught by Canadian authorities nine months later,” said an NIA official.
Saini fought his own case in Canada against deportation arguing that he deserved an opportunity to live a normal life. But his application was rejected.
Ayodhya Files, CBI Names 51 Officials Missing
Lucknow: As many as 51 Uttar Pradesh officials have been named by the Central Bureau of Investigation (CBI) in a case of missing files related to the Ramjanmbhoomi-Babri Masjid row.
The list was submitted by the premier investigation agency before a special bench of the Allahabad High Court Thursday.
What was being debated before the high court for the past 17 years was determination of the title over the land on which the mosque was built in the 16th century. Claiming that the mosque was erected after demolition of an ancient Ram temple that marked the birthplace of Lord Ram, violent Hindu kar sewaks had pulled down the mosque Dec 6, 1992.
However, the special bench comprising Justice D.V. Sharma, Justice S.U. Khan and Justice Sudhir Agarwal had to digress from the main issue after its attention was drawn to the missing files.
Uttar Pradesh advocate general Jyotindra Misra claimed that show-cause notices had already been issued to all employees, who were considered prima facie responsible for the missing files.
The CBI probe was ordered by the high court shortly after it was discovered that 23 files related to the Ayodhya case were missing from the state home department.
The court took serious note of the extremely slow pace of progress in the probe. The CBI had been seeking repeated extensions to complete the probe. The bench has now fixed Feb 8 for the next hearing.
CBI counsel Veereshwar Nath assured the bench that the agency would submit its report by Jan 31.
The missing documents include correspondence between the UP government and the Faizabad District Magistrate in 1949, and a message of the then prime minister Jawaharlal Nehru to the state for removal of idols from the Babri mosque.
Rathore To Face CBI
The CBI is likely to question former Haryana DGP SPS Rathore on Friday in connection with the Ruchika Girhotra molestation case. As reported by NDTV.
Rathore was last questioned by CBI in 2000 when it was probing the molestation charge against him.
According to sources, the CBI has asked him to be present at its camp office on Friday. Ruchika Girhotra’s family lawyer, Pankaj Bharadwaj, says that if Rathore is not able to justify the allegation against him, the CBI has the power to detain him and send him into custody.
Sources revealed CBI officials had visited Rathore’s house in Sector-6, Panchkula, on Sunday and served a notice to him
Since Rathore has not been given interim bail, he can, in the words of Bharadwaj, be picked up any time. The Girhotra lawyer points out that the, “CBI also knows that his custodial interrogation is required.”
In December, a court sentenced Rathore to six months in prison for molesting Ruchika. After the sentence, her family and friends filed three new cases against Rathore.
The most serious case against Rathore is driving Ruchika to commit suicide.
Rathore, in 1990, molested 14-year-old Ruchika Girhotra. After Ruchika complained against him, Rathore allegedly used his position as a senior police officer in Haryana to harass her family and her. The family has in particular alleged that her brother Ashu was implicated in false cases and tortured by Rathore and that this played an important part in Ruchika committing suicide.
The Girhotra lawyer says, “Ashu is a very important witness, and they have questioned others as well…pointers very clearly show that they (CBI) are very progressing fast.”
He brushes away the Veena factor, saying that “even if it is proved that she had something to do with Mr Girhotra, it would not affect the case under 306 (abetment to suicide) till the time she says I am the reason for her to commit suicide. Rather she has given a statement that she had a good relationship with Ruchika.”
Veena is the mystery woman in the Ruchika Girhotra story. The Rathores claim that Ruchika’s father Subhash Girhotra had married Veena and the “step-mother” was the reason Ruchika committed suicide. But Ruchika’s family and friends say Veena was just a governess and Subhash Girhotra did not get married a second time.
Muthoot Paul Murder Case Handed Over to CBI
The Kerala High court has directed the state police to hand over investigation in the murder of Muthoot business group scion Paul Muthoot George to CBI. As stated by NDTV.
A Division Bench comprising Chief Justice S R Bannurmath and Justice Thothathil B Radhakrishnan also directed the CBI to complete the investigations in six months time.
The court’s direction came on a petition filed by Muthoot business group Chairman M G George, seeking a CBI probe into his son Paul’s murder in August last year.
The court directed the police to hand over all relevant documents regarding the case to CBI.
During the hearing, police had told the court that investigations were carried out meticulously based on “true facts” but the bench criticised the police probe on several occasions.
The state government had also informed the court that it was not “afraid” of a CBI probe, contending that a fair investigation has been conducted by the state police.
Pressing for the CBI probe, the Muthoot family had submitted in the court that police had not properly recorded their statements and had ‘omitted relevant parts from their statements.’
The bench also criticised IGP Vinson M Paul, who headed the SIT, for conducting a press meet with regard to the investigation in the case.
The Kerala government had formed a Special Investigation Team (SIT) to probe the murder of Paul Muthoot, a young businessman of the multi-crore Muthoot group with diverse business interests including finance and hospitality sectors.
The SIT had filed chargesheet in Ramankiri court in Alapuzha listing 25 accused in the case. The Magistrate had returned the chargesheet saying it was incomplete. However, the High Court on an appeal by the state government had stayed the order.
Paul’s father had filed the petition expressing dissatisfaction at the police investigation and seeking CBI probe.