AMBRISH SHAMRA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) By way of present revision, the petitioner is seeking following reliefs:-

(2.) Learned counsel for the petitioner has submitted that despite a judgment passed by the Division Bench of this Court in the case of a co-accused, the learned Trial Judge failed to even refer to or consider the same while deciding the discharge application. It is thus contended that the impugned order is not sustainable in law.

(3.) Per contra, learned counsel for the respondent has contended that the order dtd. 17/5/2025 fully valid and justified and is in accordance with law. It is stated that no interference is warranted in the order, as the case of the present petitioner can be distinguished from the co-accused.