M. GOPINATH Vs. STATE

JUDGEMENT

(1.) Though these criminal revisions have been preferred by A.1 to A.9 calling into question, the legality and validity of the dismissal of their discharge applications by the trial Court vide separate orders of even date, viz., 04.08.2020, yet, inasmuch as all the instant criminal revisions emanate from the same FIR and charge sheet, they are considered and decided by this common order.

(2.) The facts in a nutshell leading to the institution of the present batch of revisions, are as under:

(3.) Heard Mr. A. Ramesh, learned Senior Counsel representing Mrs.Nidhin K. Mookamkavil, learned counsel representing Mr.N.Jayachander, learned counsel on record for the petitioners and Mr.K.Srinivasan, learned Special Public Prosecutor appearing for the CBI.