STATE Vs. S. KANNAN AND ORS.

JUDGEMENT

(1.) This petition is filed against the order dated 27.1.2015 passed by the learned principal Special Judge for CBI Cases (VIII-Additional City Civil Court), Chennai made in Crl.M.P. No. 454 of 2015. The case of the petitioner is as follows:

(2.) Challenging the impugned order passed in Crl. M.P. No. 454 of 2015 dated 27.01.2015 rejecting the application filed under Section 167(2) of Cr.P.C. seeking police custody the present Criminal Original Petition has been preferred.

(3.) The learned Special Public Prosecution (CBI Cases) would submit that the respondents herein who were arrayed as Accused 4 to 6 were arrested on 21.01.2015 in connection with the F.I.R. registered under Section 120B r/w 409, 420 IPC and section 13(2) r/w 13(1)(C) and 13(1)(d) of prevention of Corruption Act 1988. The application filed by the petitioner/investigation Agency before the Trial Court seeking custodial interrogation of the respondents were rejected and against the same, the present Criminal Original petition is preferred.