BALIRAM SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith, with the consent of the parties.

(3.) The petitioners are assailing order dated 22.2.2018 passed by the Special Judge (CBI) and Additional Sessions Judge, Chandrapur, in Special Case 1 of 2012 by and under which the application preferred by the petitioners - accused seeking exemption from appearance, is rejected and non-bailable warrants are issued to secure their presence.