G.C.CHANDRA MOHAN Vs. CBI ACB

JUDGEMENT

(1.) This petition has been filed by petitioners-accused Nos.1 to 29 under Section 482 of Cr.P.C. praying this Court to set aside the order dated 16.12.2014 passed in C.C.No.15/2006 on application filed under Section 239 of Cr.P.C. pending on the file of Chief Judicial Magistrate, Hassan and confirmed by the III Additional District and Sessions Judge, Hassan in Crl.R.P.No.2/2015 dated 28.04.2016.

(2.) I have heard learned counsel Sri Kiran S Javali and learned counsel Sri H.S Chandramouli for the petitioners-accused Nos.1 to 29 and also learned counsel Sri Madhav Kashyap for Sri P. Prasanna Kumar, learned counsel for the respondent.

(3.) Though the present petition has been filed against the order of dismissal for discharge of the petitioners-accused, the learned counsel for the respondent submits that already thirty eight witnesses have been examined before the trial Court and only six witnesses are remaining to be examined by the prosecution to conclude the trial.