VIKRAMAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) As all these three cases involve a common issue, they are taken up together for consideration and disposed by this common order.

(2.) Crl.R.P.No.293 of 2023 is preferred against an order dtd. 21/3/2023 in S.C.No.343 of 2017 of the Additional Special Sessions Judge (SPE/CBI)III), Ernakulam. By the said order, an application for discharge preferred by the petitioners under Sec. 227 of the Code of Criminal Procedure [hereinafter referred to as the "Cr.P.C"] was dismissed by the trial court. Crl.M.C.Nos.3117 and 3238 of 2023 impugn a common order dtd. 9/3/2023 in Crl.M.P.Nos.2978 and 2979 of 2022 in S.C.No.343 of 2017 before the Additional Special Sessions Judge (SPE/CBI)III, Ernakulam. By the common order aforesaid, applications preferred by the petitioners under Sec. 91 of the Cr.P.C seeking production of files in connection with the sanction granted for prosecuting them for offences under the Unlawful Activities (Prevention) Act [hereinafter referred to as the "UAPA"] stood rejected by the trial court.

(3.) The brief facts necessary for disposal of these cases are as follows: