REJIMON C.B. Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) in RC 01 (S)/2020/CBI/SCB/TVPM of CBI (Crime No. 390/CB/IDK/R/ 2019 of CBCID) registered for the offences punishable under Sections 343, 348, 323, 324, 330, 331 and 302 read with Section 34 IPC. were granted bail by this Court as per Annexure Nos. A2 to A4 orders and petitioner Nos. 1 and 5 were granted bail by the Sessions Court as per Annexure - A1 order. Initially, the bail was granted at the time, when the case was under investigation by the Crime Branch. Thereafter, the case was transferred to CBI for investigation. Annexure - A6 FIR was registered by CBI on 24.01.2020.

(2.) The petitioners were required to appear before the present Investigating Officer on 18.02.2020. Accordingly, all the petitioners appeared before the Investigating Officer on that date. The Investigating Officer arrested the petitioners and produced them before the Chief Judicial Magistrate Court, Ernakulam. The learned Magistrate, as per Annexure-A10 order, dismissed the application for bail filed by the petitioners and remanded the petitioners to custody.

(3.) Heard the learned Senior Counsel for the petitioners Advocate Sri.K.Gopalakrishna Kurup, the learned Retainer Counsel for CBI, Advocate Sri. Sasthamangalam S. Ajith Kumar and the learned Counsel for the second respondent, Advocate Sri. Yash Thomas Mannully.