C.H.MOOSA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Accused No.8 in C.C.No.23/2016 on the files of Special Judge, CBI, Ernakulam, has filed this Criminal Revision Petition challenging order in CMP.No.59/2025 dtd. 7/4/2025 (marked as Annexure-A1) under Ss. 438 r/w 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS' for short), whereby the plea of discharge raised by the petitioner was dismissed by the trial court.

(2.) Heard the learned counsel for the revision petitioner/accused No.8 and the learned Special Public Prosecutor (Standing Counsel) for the Central Bureau of Investigation ('CBI' for short) in detail. Perused the records and the order impugned.

(3.) In this matter, prosecution alleges commission of offences punishable under Ss. 11, 12, 13(2) read with Sec. 13(1)(a) and 13(1)(d) and Sec. 14 of the Prevention of Corruption Act, 1988 ('PC Act' for short) as well as under Sec. 24 of the Immigration Act.