CENTRAL BUREAU OF INVESTIGATION Vs. AMIT SHAH

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed by Central Bureau of Investigation (here-in-after referred to as CBI ) challenging order dated 4.8.2010 passed by learned Additional Chief Judicial Magistrate, Special CBI Court No.2, Ahmedabad(Rural) Mirzapur, below application exh.31, filed in Special Case No. 5/2010.

(2.) Brief facts leading to this petition are as follows :

(3.) In response to the rule issued on 5.8.2010, learned counsel have appeared on behalf of respondent no.1.