ARVIND SETHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent-CBI.

(2.) The petitioner by this writ petition challenges the order dtd. 27/9/2019 passed by the Special Court for CBI at Greater Bombay in discharge application Exhibit 193 in CBI Special Case No.4 of 2018.

(3.) There are in all fourteen accused. The petitioner is the accused no.3 in the charge-sheet. The prosecution case in brief is as follows:-