ASSISTANT DIRECTOR Vs. CANARA BANK

JUDGEMENT

(1.) This criminal revision petition has been filed to call for the records pertaining to the order dtd. 12/3/2019 in Crl.M.P.No.21752 of 2018 in C.C.No.58 of 2016 pending on the file of the Principal Sessions Court, Chennai and set aside the same.

(2.) Before adverting to the legal questions, it is necessary to state the admitted facts in this case.

(3.) Heard Mr.Rajnish Pathiyil, learned Special Public Prosecutor for the Enforcement Directorate and Mr.A.Ramesh, learned Senior Counsel representing Mr. A. Kaushik Narain Sharma, learned counsel on record for Canara Bank.