K.S.RAMANKUTTY Vs. C.B.I

JUDGEMENT

(1.) This criminal revision petition has been filed challenging the order passed by the Chief Judicial Magistrate Court, Ernakulam (for short, 'the court below') in CMP No.543/2010 in CC No.737/2003.

(2.) The revision petitioner is the 4th accused in CC No.737/2003 on the file of the court below. The offences alleged are punishable under Sec. 120B r/w 420, 467, 468 and 471 of IPC.

(3.) According to the revision petitioner, he was once tried and convicted by the Court of Special Judge (SPE/CBI), Ernakulam in CC No.3/2003 in respect of the same offences. It is in these circumstances, he filed an application before the court below as CMP No.543/2010 to discharge him under Sec. 300 of Cr.P.C. The court below after hearing both sides dismissed the application as per the order dtd. 11/4/2013. This revision petition has been filed challenging the said order.