SRI HARI Vs. STATE

JUDGEMENT

(1.) This criminal revision petition has been filed seeking to set aside the order dated 23.07.2020 passed in Crl.M.P.No.2244 of 2019 in Spl.C.C.No.2 of 2019 on the file of the Special Court, Puducherry.

(2.) The facts in brief are as under:

(3.) Heard Mr.R.Natarajan, learned counsel for Sri Hari (A4)/petitioner and Mr.K.Srinivasan, learned Special Public Prosecutor appearing for the CBI/respondent.