SRILEKHA SENTILKUMAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dated 04.05.2018 passed by the High Court of Judicature at Madras in Criminal Signature Not Verified Digitally signed by Revision Petition No.445 of 2018 whereby the Single ASHOK RAJ SINGH Date: 2019.07.01 17:12:34 IST Reason: Judge of the High Court dismissed the criminal revision petition filed by the appellant herein and affirmed the order dated 05.02.2018 of the XII Additional Special Judge for CBI cases at Chennai in Crl.M.P. No.5662 of 2014 in C.C. No.15 of 2014.

(3.) A few facts need mention hereinbelow for the disposal of this appeal which involves a short point.