Kerala High Court
Cc 5/1997 Of Spl.C Spe/Cbi-I vs By Advs.Sri.B.Raman Pillai (Sr.) on 12 March, 2018
Author: B.Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
MONDAY, THE 12TH DAY OF MARCH 2018 / 21ST PHALGUNA, 1939
Crl.MC.No. 8961 of 2017
CC 5/1997 of SPL.C SPE/CBI-I, ERNAKULAM
PETITIONER/ACCUSED NO.1
SRI. T. ABU MOHAMED
FORMERLY ASST.MANAGER, SYNDICATE BANK, CANNANNORE, R/O.
SHAKE BHAVA SHAHAB TEKKATU, KUNTHAPUR, S.K.DISTRICT,
KARNATAKA.
BY ADVS.SRI.B.RAMAN PILLAI (SR.)
SRI.R.ANIL
SRI.M.SUNILKUMAR
SRI.SUJESH MENON V.B.
SRI.T.ANIL KUMAR
SRI.THOMAS ABRAHAM (NILACKAPPILLIL)
SRI.E.VIJIN KARTHIK
RESPONDENT(S)/COMPLAINANT:
CBI
COCHIN, REPRESENTED BY THE STANDING COUNSEL TO CBI,
HIGH COURT OF KERALA, ERNAKULAM.
BY ADV. SRI.SASTHAMANGALAM S AJITHKUMAR, C.B.I.
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON 12-03-2018,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
B.SUDHEENDRA KUMAR, J.
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Crl.M.C.No.8961 of 2017
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Dated this the 12th day of March 2018
ORDER
Dismissed as withdrawn.
However, the petitioner shall be at liberty to raise all his contentions before the court below and plead for discharge under Section 239 Cr.P.C.
The petitioner shall be granted exemption from his personal appearance before the court below on all posting dates, except when his presence is necessary for the progress of the case, if the petitioner files application before the court below in this regard within 30 days after his appearance in person before the court below.
Sd/ B.SUDHEENDRA KUMAR, JUDGE
dl/12.3.18
// True copy // PA to Judge