P VIJAYAN IPS Vs. STATE OF KERALA

JUDGEMENT

(1.) In this revision filed under S.397 read with S.401 CrPC, the petitioner who is the 3rd accused in SC 455 of 2003 on the file of the IV Addl. Sessions Court, (Court of Special Judge SPE/CBI-II), Ernakulam assails the order dated 08/06/2007 passed by the Special Judge dismissing Crl MP 2439 of 2007 filed by the petitioner herein seeking his discharge under S.227 CrPC.

(2.) I heard Advocate Sri. Raja Vijayaraghavan, the learned counsel appearing for the revision petitioner, Sri, P. G. Thambi, the learned Director General of Prosecutions and Sri. S. Sreekumar, the learned Standing Counsel for the CBI.

(3.) ARGUMENTS FOR DISCHARGE