JEEVAM JYOTHI SIDHANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in Crl.R.P.No.642/2012 are accused Nos.4 and 5, the petitioner in Crl.R.P.No.679/2012 is accused No.1 and the petitioner in Crl.R.P.No.669/2012 is accused No.2 before the Trial Court in Spl.C.C.No.234/2009.

(2.) These petitioners have challenged the legality, propriety and correctness of the order passed by the XLVII Additional City Civil and Sessions Judge and Special Judge for C.B.I cases, Bengaluru on the application filed by them under Section 239 of the Code of Criminal Procedure, which came to be dismissed on 05.06.2012.

(3.) For the sake of convenience, the rank of the parties before the Trial Court is retained.