LATHA MAHALINGAM Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel appearing for CBI.

(2.) This is an appeal for quashing and setting aside the order dtd. 15/04/2023 passed by the trial Court in Misc. Application No. 570 of 2023 in CBI Special Case No. 60 of 2004.

(3.) The appellant is the wife of original accused no. 3. The original accused no.3 along with 5 other accused persons were charged in CBI Special Case No. 60 of 2004 for commission of offences under Sec. 409, 420, 468, 471, 477A read with 120B of the Indian Penal Code, 1860 ('IPC', for short) along with Sec. 13(2) read with 14(c)(d) of the Prevention of Corruption Act, 1988 ('PC Act', for short) and tried before the CBI, Mumbai in Special Case No. 60 of 2004.