ENFORCEMENT DIRECTORATE Vs. PRITIMOY CHAKRABORTY

JUDGEMENT

(1.) The petitioner is aggrieved by the order passed by the Learned Judge, Special (CBI) Court No. 1, Calcutta in M.L. Case no. 04 of 2019 on 14/11/2024 dismissing the petition filed by the opposite party under sec. 306 of the Code of Criminal Procedure.

(2.) Learned counsel for the complainant has submitted that the observation of the learned trial Court in the order impugned that the opposite party is not an accomplice shall prejudicially affect the prosecution case and chances of conviction of the opposite party shall be bleak in view of such observation.

(3.) Learned counsel for the opposite party submits that he intends to be an approver in connection with the proceeding and therefore filed an application under sec. 306 of the Code before the learned Trial Court, which was turned down.