MADHU Vs. CENTRAL BUREAU OF INVESTIGATION (CBI)

JUDGEMENT

(1.) It is reported that following the investigation in the matter the Central Bureau of Investigation has filed its final report in Crime No.43/2017 of Walayar Police Station where the petitioners in these cases are the accused.

(2.) Having regard to the fact that a final report has already been filed and also considering the fact that the petitioner in B.A No.7711/2021 also faces allegations of having committed offence under the provisions of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, I am of the view that it is for the petitioners to approach the jurisdictional Court for bail. These applications are therefore dismissed with the above observation.