CAPMAN FINANCIALS LTD Vs. STATE CBI

JUDGEMENT

(1.) Both these applications can be disposed off by a common judgment since applicants in both these applications have challenged the order passed by the Special Judge in Misc. Application No. 316 of 2008 in Special Case No. 72 of 2009 and on the application below Exhibit-14 in Special Case No. 72 of 2009.

(2.) Applicants in Criminal Revision Application No. 437 of 2009 are original accused Nos. 2, 3 and 4 and applicants in Criminal Revision Application No. 438 of 2009 are original accused Nos. 5 and 6. All the accused had filed applications for discharge before the Special Court. However, the said applications were dismissed by two separate orders both dated 9-4-2009.

(3.) Brief facts are as under :