G.MOHANDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal revision petition has been filed under Ss. 438 and 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023 [hereinafter referred as 'BNSS' for short] by the 6th accused in C.C. No.3/2020 on the files of the Court of the Enquiry Commissioner and Special Judge, Thiruvananthapuram, assailing the order dtd. 9/2/2024 in Crl.M.P. No.147/2024 in the above case, whereby the discharge plea at the instance of the 6 th accused was negatived by the Special Court.

(2.) Heard the learned counsel for the revision petitioner and the learned Public Prosecutor, in detail. Perused the order impugned and relevant documents form part of the prosecution records placed by the learned counsel for the revision petitioner.

(3.) Parties in this criminal revision petition shall be referred as 'accused No.6/revision petitioner' and 'prosecution', hereafter.