PRADEEP KUMAR LENKA Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of the learned Counsels for the parties, heard fnally at the admission stage.

(2.) This application is directed against the order dated 25 th June, 2018, passed by the learned Special Judge, CBI Special Court, Greater Bombay, on an application (Exhibit-21) for discharge under Section 227 of the Code of Criminal Procedure, 1973, ('the Code', for short), preferred by the applicant - accused no.1, whereby the said application came to be rejected.

(3.) Shorn of superfuities the background facts necessary for determination of this revision can be summarised as under: