MURALI KRISHNA CHAKRALA Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) This revision has been filed challenging the proceedings dtd. 26/8/2022 made in Crl.M.P.No.2864 of 2022 in Spl.C.C.No.07 of 2021 on the file of XII Additional Special Court for CBI cases at Chennai.

(2.) The facts that are required for deciding this criminal revision are as under :

(3.) Heard Mr.Nithyaesh Natraj, learned counsel, representing Mr.S.Ravi, learned counsel for Murali Krishna Chakrala [petitioner herein] and Mr.N.Ramesh, learned Special Public Prosecutor for the Enforcement Directorate.