CANARA BANK Vs. STATE

JUDGEMENT

(1.) On 02.02.2018, this Court passed the following order:

(2.) Heard Mr.Pala Ramasamy, learned counsel appearing for the petitioner and Mr.N.Ashok Kumar Gowtham, learned Special Public Prosecutor for CBI Cases/Respondents 1 and

(3.) The Central Bureau of Investigation have registered a Suo Motu FIR in Crime No.RC MA 1 2016 A 0017 dated 26.05.2016 for the offences under Section 120-B IPC r/w Sections 420, 468 IPC r/w Sections 471 and 477 (A) IPC and Section 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988, against the Officials of National Small Industries Corporation (NSIC) Limited, and one K.Jhakir Hussain , a private person.