K P P PANNEER CHELVAN Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed by the Petitioner / A4, praying to quash the proceedings in C.C.No.21 of 2015, pending on the file of Special Court for the cases under Prevention of Corruption Act at Chennai and the Criminal Revision has been filed by the Petitioner/A5 praying to set aside the order of dismissal of the discharge petition in Crl.M.P.No.2298/2016 in C.C.No.21/2015, dated 04.01.2017, on the file of the Special Court, for the cases under Prevention of Corruption Act at Chennai.

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

(3.) The petitioners are A4/former Registrar of Cooperative Societies (Housing) and A5/Director of M/s.Lamech Engineers Private Limited. Since, the grounds raised by them are similar, by way of a Common Order, both the petitions are taken up together for final disposal.