CENTRAL BUREAU OF INVESTIGATION Vs. DILIP SUDHAKAR PENDSE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent.

(2.) The petitioner Central Bureau of Investigation (hereinafter referred to as the CBI for short) challenges the order dated 7 th March 2009 passed by the learned Special Judge for CBI Cases, Greater Mumbai thereby allowing the miscellaneous application filed by the respondents (original accused Nos. 1, 6 and 8) for remanding back the case to the Court of Chief Metropolitan Magistrate (hereinafter referred to as the CMM for short), Mumbai.

(3.) The facts in brief giving rise to the present petition are as under: