Report No. 161
6.8. Adhering to the provisions of the Manual in relation to investigative functions like raids, seizures and arrests.-
The Supreme Court has emphasised the necessity of CBI adhering scrupulously to the provisions of the CBI Mannual in relation to investigative functions like raids, seizures and arrests. It has cautioned that any deviation from the established procedures should be viewed seriously and severe disciplinary action taken against the concerned officials. We are of the opinion that such checks should also be enforced against ED as well in respect of their investigative/enquiry functions.
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