T C THANGARAJ Vs. V ENGAMMAL

JUDGEMENT

(1.) Delay condoned in S.L.P. (Crl.) No. 1589 of 2008.

(2.) Leave granted.

(3.) These are two appeals against the order dated 26.10.2007 of the Madras High Court, Madurai Bench, in Criminal Original Petition No. 10987 of 2007 directing that investigation into the case registered as Crime No. 14 of 2006 with the District Crime Branch (DCB), Virudunagar, be entrusted to the Central Bureau of Investigation, Chennai (for short the CBI).