STATE REPRESENTED BY CBI Vs. THANGAVINAYAGAM

JUDGEMENT

(1.) This criminal revision is filed to call for the records on the file of XI Additional and Special Judge for CBI cases, Chennai and set aside the order dated 10.02.2015 in Crl.M.P.No.3265 of 2013 in C.C.No.52 of 2011

(2.) The brief facts of the prosecution is as follows:-

(3.) After investigation, CBI has filed the charge sheet before the XI Additional City Civil and Sessions Judge for CBI cases, Chennai (CBI cases relating to Banks and Financial Institutions). The Special Court has taken the cognizance of the offence in C.C.No.52 of 2011. During pendency of C.C.No.52 of 2011 before the Special Court, the respondent filed a petition under Section 239 of Cr.PC for discharge. The Special Court after filing of the counter by the CBI passed an order by discharging this respondent herein and petitioner/A4 therein. Aggrieved by the order passed by the Special Judge the CBI has preferred the present revision petition.