ARVIND VYAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is an accused in ECIR/02/PAT/09/AD for the offence under Sec. 4 of Prevention of Money Laundering Act, 2002 (hereinafter referred to as PMLA) pending in the Court of learned Special Judge, CBI-cum-PMLA, Ranchi.

(2.) A petition under Sec. 317 read with Ss. 273 and 205 of the Cr.P.C. was preferred by the petitioner before the learned Court below which has been rejected and aggrieved by the order, instant petition has been preferred.

(3.) It is submitted by learned counsel on behalf of petitioner that the charge in this case was framed on 25/9/2012 and during trial out of 45 witnesses, 23 witnesses have been examined.