M.GUNASEKHARAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Crl.Rev.Pet. No.324/2022 has been filed under Ss. 397 and 401 of the Code of Criminal Procedure [hereinafter referred as 'Cr.P.C.' for short] by the 4th accused in C.C. No.7/2014 on the files of the Court of the Special Judge (SPE/CBI)-II, Ernakulam, challenging the common order dtd. 8/4/2022 in Crl.M.P. No.5/2021 along with Crl.M.P. Nos.212/2020 and 213/2020 in the above case, whereby the discharge plea at the instance of the 4th accused, who alleged to have committed the offence punishable under Sec. 12 of the Prevention of Corruption Act, 1988 [hereinafter referred as 'P.C. Act, 1988', for short] was dismissed by the learned Special Judge.

(2.) Crl.Rev.Pet. No.5/2024 has been filed by the Central Bureau of Investigating (CBI) challenging the same common order, whereby the 4th accused (the revision petitioner in Crl.R.P. No.324/2022) was discharged for the offence punishable under Sec. 14 of the P.C. Act, 1988.

(3.) Crl.Rev.Pet. No.2/2024 is also at the instance of the CBI, challenging the same common order in Crl.M.P. No.212/2020 in the above case, whereby the 2nd accused was discharged for the offences punishable under Ss. 14 and 12 of the P.C. Act, 1988.