K. MAHESH KUMAR Vs. STATE

JUDGEMENT

(1.) THE petitioner has been arrayed as accused No. 3 in Spl. Case No. 53/2014 registered for offences punishable under Section 120 -B r/w Sections 406, 409, 379, 411, 447 IPC and offences punishable under Sections 13(2) r/w 13(1)(d) of the Prevention of Corruption Act.

(2.) THE learned Special Judge had issued summons for appearance of accused (petitioner) before the court below. The accused appeared before court below on 17.01.2015 and filed a memo for his release on bail under Section 88 Cr.P.C. Accused No. 3 had also filed an application under Sections 437/439 Cr.P.C. The learned Special Judge passed the following order: - -

(3.) I have heard Sri. Hashmath Pasha, learned counsel for petitioner and Sri. C.H. Jadhav, learned senior counsel for respondent -CBI.