KRISHNAKUMARI C R Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petitioner is accused No.6 in C.C.No.1 of 2015 on the files of the Court of the Additional Special Sessions Judge (SPECBI Cases)-III, Ernakulam. She filed Crl.M.P.No.151 of 2016 invoking the provisions of Sec. 239 of the Code of Criminal Procedure, 1973. The Special Court dismissed that petition as per the order dtd. 9/6/2023. The petitioner is in revision challenging that order.

(2.) Petitioner and her co-accused are charged in the final report filed by the respondent for the offences punishable under Ss. 7, 12 and 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 and Ss. 167, 201, 204 and 420 read with Sec. 120B of the Indian Penal Code, 1860.

(3.) Heard the learned counsel for the petitioner and the learned Standing Counsel for the CBI.