S SHANU, S GHOUSE SHARTHAR HUSSAIN, GHOUSE YUSUF HUSSAIN AND SIVAKUMAR, M MUBARAK ALI, G SHEIK MOHIDEEN AND ORS Vs. STATE, INSPECTOR OF POLICE, CENTRAL CRIME BRANCH AND INSPECTOR OF POLICE, ECONOMIC OFFENCES WING

JUDGEMENT

(1.) Crl. O.P. (MD) Nos. 8294 and 11135 of 2010 are focussed to get anticipatory bail for A2 to A6 in Crime No. 28 of 2010 and Crl. O.P. (MD) No. 10477 of 2010 is focussed to get quashed the F.I.R. in Crime No. 28 of 2010.

(2.) Heard the learned Counsel for the Petitioners as well as the learned Government Advocate (Criminal side) for the State and the learned Counsel for the interveners.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this petition would run thus: