K. SURESH Vs. STATE

JUDGEMENT

(1.) The Petitioners/A1 and A2 have preferred the instant Criminal Revision Petition as against the order dated 25.03.2014 in Crl.M.P.No.678 of 2012 in C.C.No.32 of 2012 passed by the Learned IX Additional Special Judge for CBI cases, Chennai.

(2.) While passing the impugned orders dated 25.03.2014 in Crl.M.P.No.678 of 2012 in C.C.No.32 of 2012 (filed by the Petitioners /A1 and A2, seeking discharge from the case), the trial Court in paragraph No.12 had inter alia observed that "... since the prosecution has projected prima facie materials sufficient for proceeding further against the accused and since this Court finds that prior sanction order approval of State of Madhya Pradesh is not required as A1 was in the service of Central Government during the period of offence of criminal misconduct under the P.C. Act in the disproportionate assets case, this Court is not inclined to grant the request of the petitioners, to discharge them from the case..." and resultantly dismissed the petition.

(3.) According to the Learned Senior Counsel for the Revision Petitioners/A1&A2, the trial Court had committed an error in dismissing the discharge petition and as such, the said order is contrary to Law, materially irregular and an unjust one.