Karnataka High Court
Sri. Chetan Shah vs Central Bureau Of Investigation on 28 March, 2017
Author: Rathnakala
Bench: Rathnakala
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF MARCH, 2017
BEFORE
THE HON' BLE MRS. JUSTICE RATHNAKALA
CRIMINAL REVISION PETITION NO.117 OF 2017
BETWEEN:
Sri. Chetan Shah,
S/o Navnitlal Shah,
Aged about 62 years,
Managing Director,
M/s. Ashapura Minechem Ltd.,
Jeevan Udyog Building,
3rd Floor, 278, Fort Road,
Mumbai - 400 001.
... Petitioner
(By Sri. K.B. Monesh Kumar, for
Smt. Vijetha R Naik, Advocates)
AND:
Central Bureau of Investigation,
Anti Corruption Branch,
Represented by its
State Public Prosecutor,
High Court of Karnataka Building,
Bengaluru - 560 001.
... Respondent
2
This Criminal Revision Petition is filed under Section
397 r/w 401 of Cr.P.C. praying to set aside the order dated
21.12.2016 passed by XXXII Addl. City Civil and S.J., and
Spl. Judge for CBI Cases, Bangalore (CCH-34) in
Spl.C.C.No.15/2014 in the said case and discharge him from
the above said case for offences P/U/S 120B r/w 409, 420 of
IPC and for offences under Section 13(2) r/w 13(1)(C)(D) of
P.C. Act.
This Criminal Revision Petition coming on for orders
this day, the Court made the following:
ORDER
Learned counsel for the petitioner submits that he may be permitted to convert this revision petition into criminal petition.
The submission of the learned counsel is placed on record. Permission as sought is granted.
For the purpose of statistics, this petition is disposed of.
Sd/-
JUDGE Bsv