S. ATTAKOYA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The 2nd accused in C.C. No.9 of 2023 on the files of the Court of the Special Judge (SPE/CBI)-II, Ernakulam, has filed this criminal revision petition under Ss. 438 and 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023, challenging the order dtd. 20/7/2024 in Crl.M.P. No.342/2024 in the above case, whereby the learned Special Judge dismissed the discharge plea at the instance of the 2nd accused.

(2.) Heard the learned counsel for the revision petitioner and the learned Standing Counsel appearing for the Central Bureau of Investigation (CBI), in detail. Perused the order impugned and the decisions placed by the learned counsel for the revision petitioner.

(3.) Parties in this criminal revision petition shall be referred as 'accused' and 'prosecution', hereafter.