M.C. SREELATHA Vs. STATE

JUDGEMENT

(1.) These Criminal Original Petitions have been filed praying to quash the proceedings in C.C.No.37 of 2013, pending on the file of XII Additional Special Court for CBI Cases at Chennai and quash the same.

(2.) For the sake of clarity, the petitioners are referred as, according to their ranks, as mentioned in the charge.

(3.) The petitioners are A2 and A1 / wife and husband. The grounds raised by them are common, hence, by way of a Common Order, both the petitions are taken up together for final disposal.