M RAMCHANDAR SINGH Vs. STATE

JUDGEMENT

(1.) Mr. N. Chandrasekaran, learned Special Public Prosecutor for CBI Cases takes notice on behalf of the Respondent and consents for the disposal of the criminal revision case at the stage of admission itself.

(2.) The submissions made by Mr. B. Kumar, learned senior Counsel representing the counsel on record for the Petitioners and by the above said learned Special Public Prosecutor for CBI cases are being taken into consideration and upon such consideration, the following order is passed:

(3.) The Petitioners 1 to 7 (out of them, the 6th and 7th Petitioners are minors) have challenged the order of the learned Principal Special Judge for CBI Cases, Chennai dated 23.06.2010 made in Crl.M.P. No. 3431 of 2010 in RC.9(S) of 2009. The above said case was registered on the file of the Respondent for alleged offences punishable under Sections 120-B IPC r/w. Section 420, 467, 468 and 471 IPC, Section 9(1), 9(b) and 9-AA of Central Excise Act, 1944 and Section 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act, 1988. The case is under investigation. The Investigating Officer seized the passports of the Petitioners 1 to 7 herein and they are now in the custody of the court below. The above said Crl.M.P. No. 3431 of 2010 was filed under Section 451 Code of Criminal Procedure for the return of the passports. The learned Judge of the Court below dismissed the said petition by the impugned order dated 23.06.2010. Hence, the Petitioners are before this Court questioning the correctness and legality of the said order in the present criminal revision case.