C EDMONDS ALLEN Vs. CBI & ANR

JUDGEMENT

(1.) Crl. M.A. 5293-94/2018(exemption), 5395/2018(exemption from filing FIR)

(2.) The petitioner in the subject proceedings, being the original complainant, has filed an application seeking cancellation of bail of Respondent No. 2 in R.C.No.2(A)/2006/ACU IX/CBI /PS/CBI/SC-I/ND. Learned counsel for the petitioner submits that the present petition is restricted only to the expeditious disposal of the cancellation of the bail application.

(3.) Learned counsel for the petitioner submits that the pleadings are complete in the subject application and the next date fixed before the Trial Court is 204.2018.