CENTRAL BUREAU OF INVESTIGATION Vs. SUDIPTA GHOSH

JUDGEMENT

(1.) This Criminal Revisional Application no. CRR 448 of 2014 has been filed by the Central Bureau of Investigation, Anti Corruption Branch, Kolkata (for short CBI) as petitioner impugning the Order dated 10.12.2013 passed by the Learned 3rd Special CBI Court, Calcutta in Special Case no.17/2010 arising out of CBI/S.P.E./A.C.B./Kolkata case no.RC0102009A0018 dated 17th May, 2009 under Sections 120B IPC, 7, 8, 10, 12, 13(2) read with Sections 13(1)(a), 13(1)(d) and 14 of the Prevention of Corruption Act, 1988 (for short the PC Act).

(2.) By the Order impugned no.134 dated 10th December, 2013 the Special CBI Court allowed the application of the petitioner to travel abroad. While allowing such prayer of the opposite party to travel abroad by relaxing the condition imposed at the time of granting bail the Court, inter alia, also observed that the investigation of the case has ended in a charge sheet and the case is fixed for hearing of petition under Section 239 CrPc.

(3.) The Learned Special CBI Court (for short hereinafter referred to as the Ld. Special Court or the Ld. CBI Court) further observed that "there is a very remote chance" for initiation of trial "very soon."