CYCLOPS GROUPS Vs. ASSISTANT COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) The short facts of the prosecution case are as follows:-

(2.) While the case was pending, the accused filed the discharge petition in Crl.M.P.No.1819 of 2010, to discharge them from the said criminal proceedings. The said petition has been resisted by the respondent after filing counter statement. The learned Magistrate, after hearing the arguments of the accused and on hearing the arguments of the learned Special Public Prosecutor, dismissed the said discharge petition.

(3.) Aggrieved by the said dismissal order, the above revision has been filed by the accused.