REGENT COMPUTRONICS PVT. LTD.

SELVI J.JAYALALITHA Appellant

V/S

STATE Respondents

Referred Judgements :-

VIJAYARAGHAVAN V. STATE OF TAMIL NADU [REFERRED]
STATE ANDI-CORRUPTION BUREAU V. P.SURYAPRAKASAM [REFERRED]
U. KA DOE V. EMPEROR [REFERRED]
CHANDAN LAL V. EMPEROR [REFERRED]
OM PARKASH GUPTA RAM GOBIND SINGH VS. STATE OF UTTAR PRADESH:STATE OF VINDHYA PRADESH [REFERRED]
RAM CHANDRA PRASAD VS. STATE OF BIHAR [REFERRED]
R K DALMIA VS. DELHI ADMINISTRATION [REFERRED]
CENTURY SPINNING AND MANUFACTURING COMPANY LIMITED VS. STATE OF MAHARASHTRA [REFERRED]
D BHUVAN MOHAN PATNAIK VS. STATE OF ANDHRA PRADESH [REFERRED]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED]
M KARUNANIDHI VS. UNION OF INDIA [REFERRED]
SHIVNARAYAN LAXMINARAYAN JOSHI STATE OF MAHARASHTRA VS. STATE OF MAHARASHTRA:LOONKARAN HANSRAJ [REFERRED]
BIJOE EMMANUEL VS. STATE OF KERALA [REFERRED]
STREE ATYACHAR VIRODHI PARISHAD STATE OF MAHARASHTRA VS. DILIP NATHUMAL CHORDIA:DILIP NATHUMAL [REFERRED]
MINAKSHI BALA VS. SUDHIR KUMAR [REFERRED]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED]
SATISH MEHRA VS. DELHI ADMINISTRATION [REFERRED]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED]
L K ADVANI VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED]
VIDADALA HARINADHABABU VS. N T RAMARAO [REFERRED]
RT REV LAWRANCE MAR EPHAREAM AUXILIARY BISHOP OF ARCH DIOCEASE VS. STATE OF TAMIL NADU [REFERRED]

JUDGEMENT

(1.) The petitioner/first accused in C. C. No. 4 of 1997 and C. C. No. 13 of 1997 on the file of XIII Additional Sessions Judge/Special Judge, Chennai has filed the following Criminal Revision Cases :-

(2.) The petitioner Selvi Jayalalitha was the Chief Minister of Tamil Nadu between June, 1991 to May, 1996. In 1996, the respondent police have registered a case in Crime No. 17 of 1996 in respect of sale of two immovable properties of Tamil Nadu Small Industries Corporation, a Tamil Nadu Government Corporation incorporated under the Companies Act, 1956 to (1) M/s. Jaya Publication and (2) M/s. Sasi Enterprises that on the charge-sheet filed by the respondent police, C. C. No. 4 of 1997 was taken on file by the XIII Additional Sessions Judge/Special Judge, Chennai, that for purchase of another immovable property belonging to the said Corporation by M/s. Sasi Enterprises, on the charge-sheet filed by the respondent police, C. C. No. 13 of 1997 was taken on file by the XIII Additional Sessions Judge/Special Judge, Chennai.

(3.) The petitioner herein has filed a petition in Crl. M. P. No. 155 of 1997 for her discharge in C. C. No. 4 of 1997 and the special Judge dismissed the said petition by his order dated 20-4-1998. Challenging the said order, Crl. R.C. No. 406 of 1999 has been filed by the petitioner/first accused. As the Special Judge has framed charges against her, challenging the framing of charges in C. C. No. 4 of 1997, the petitioner/first accused has filed Crl. R. C. No. 606 of 1999.

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SELVI J JAYALALITHA Vs. STATE

Referred Judgements :-

JUDGEMENT

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