ORDER
The petitioner calls in question a notice dated 22.06.2022, issued under Section 41A of the Cr.P.C., directing appearance of the petitioner in connection with crime No.44/2022.
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2. Heard Sri P. Prasanna Kumar, learned counsel for the petitioner, Sri K.P.Yashodha, learned High Court Government Pleader for respondent No.1 and Sri P.N.Manmohan, learned Special Public Prosecutor for respondent No.2.
3. The contention of the learned counsel for the petitioner is that, the name of the petitioner does not figure as an accused in the FIR, notwithstanding the same, a notice under Section 41A of the Cr.P.C. is issued tacitly termed him as an accused. The petitioner has appeared before the concerned Authority and has given his statement as well. Therefore, the challenge to Section 41A of the Cr.P.C., by itself has rendered infructuous.
4. Learned counsel representing respondent No.2 - Anti- Corruption Bureau would submit that the name of the petitioner is now included as an accused in crime No.44/2022 and would contend that the present petition in the form that is presented is rendered infructuous.
5. Therefore, placing the submissions of the learned counsel appearing for both the parties, the Criminal Petition stands disposed,
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reserving liberty to the petitioner to take such recourse, if he desires, in accordance with law.
Sd/-
J UDGE
nvj
CT:MJ