A.V.PAVITHRAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr Kaif Noorani, who appears along with Mr P. Kholkar for the Petitioner and Ms Asha Desai, learned Special Public Prosecutor, who appears along with Ms N. Volvoikar.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) The Petitioner is a practising Advocate of this Court. He challenges a notice dtd. 6/3/2024 under Sec. 160 of Cr.PC., issued by the Inspector of Police, CBI, ACB, Goa, requiring him to attend the Inspector's office on 7/3/2024 at 10.30 hours for answering certain questions relating to a case registered against Shri George Vargheese under Sec. 13(2), r/w 13/(1) of the Prevention of Corruption Act, 1988 ((PC Act).